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[Cites 0, Cited by 0] [Section 91] [Entire Act]

State of Tripura - Subsection

Section 91(1) in Tripura Panchayats Act, 1993

(1)Preparation of the annual plans in respect of the scheme entrusted to it by virtue of the Act and those assigned to it by the Government or the Zilla Parishad and submission thereof to the Zilla Parishad or the prescribed authority within the prescribed time for integration with the District Plan.