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[Cites 0, Cited by 0] [Section 195(1)] [Section 195] [Entire Act]

State of Tripura - Subsection

Section 195(1)(c) in Tripura Panchayats Act, 1993

(c)all properties vested in the Gram Panchayats, the Panchayat Samiti or the Zilla Parishad, as the case may be, shall remain vested in the State Government until the reconstitution of such Gram Panchayats, Panchayat Samitis or Zilla Parishads.