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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Tripura - Subsection

Section 2(1)(u) in Tripura Tribal Areas Autonomous District (Establishment of Village Committee) Act, 1994

(u)"Prescribed Authority" means the authority appointed by the District Council by Notification published in the Tripura Gazette for all or any of the purpose of this Act;