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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Tripura - Subsection

Section 37(b) in Tripura Tribal Areas Autonomous District (Establishment of Village Committee) Act, 1994

(b)Every member of a Village Committee shall have the right to move resolution and to interpellate the' Chairman on the matters connected with the administration or the Village Committee, subject to such rules as may be prescribed.