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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Tripura - Subsection

Section 2(1)(z) in Tripura Tribal Areas Autonomous District (Establishment of Village Committee) Act, 1994

(z)"Village Committee" means a Committee constituted in accordance with the provisions of paragraph 3(1) (e) of the Sixth Schedule to the Constitution of India and this Act;
(za)" Village Committee Secretary" means the Village Committee Secretary appointed by the District Council and includes an Additional Village Committee Secretary.
(zb)"Year" means the year beginning on the first day of April; the same meaning as assigned to them in the Tripura Tribal Areas Autonomous District Council (Constitution, Election and conduct of business) Rules, 1985 or in the Constitution of India.