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[Cites 0, Cited by 0] [Section 153(1)] [Section 153] [Entire Act]

State of Tripura - Subsection

Section 153(1)(b) in Tripura Panchayats Act, 1993

(b)the plan priorities, allocation of outlays to development programmes horizontal and vertical linkages, implementation of guidelines issued by the Government, regular review of planning programme, evaluation of important programmes and small saving schemes.