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 98] [Entire Act] State of Tripura - Subsection Section 98(1) in Tripura Panchayats Act, 1993 (1)A Panchayat Samiti may be vested by the State Government with such powers under any local or special Act as the State Government may think fit.
