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State of Tripura - Section

Section 23 in Tripura Tribal Areas Autonomous District (Establishment of Village Committee) Act, 1994

23. Administration of Village Committee fund.

- The Executive Committee at the District Council may form rules for the management and control of the Village Committee fund and such rules may prescribed the procedure to be followed in respect of payment of money into this fund, the withdrawal thereof, its custody and any other matter connected with or ancillary to it.