Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 7] [Entire Act] State of Tripura - Subsection Section 7(1) in Tripura Panchayats Act, 1993 (1)The periodicity and procedure for convening and conducting the meetings of the Gram Sabha or the Gram Sansad as the case may be, shall be such as may be prescribed.
