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(27) in Tripura Panchayats Act, 1993 (27)"Prescribed Authority" means an authority appointed by the State Government by notification published in the Official Gazette, for all or any of the purposes of this Act ;
