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 4A] [Entire Act] State of Tripura - Subsection Section 4A(8) in Tripura Panchayats Act, 1993 (8)"Chairman or Vice-Chairman as the case may be" means the Chairman or Vice-Chairman of a Panchayat Samiti constituted under this Act ;
