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[Cites 0, Cited by 0] [Section 227] [Entire Act]

State of Tripura - Subsection

Section 227(1) in Tripura Panchayats Act, 1993

(1)The Government may, subject to the provisions of this Act and the rules made thereunder, after previous publication of the draft for not less than one month, make model regulations, detailed regulations and bye-laws for Gram-Panchayat, Panchayat Samiti and Zilla Parishad.