Section 195(1)(b) in Tripura Panchayats Act, 1993

[Cites 0, Cited by 0] [Section 195(1)] [Section 195] [Entire Act]

State of Tripura - Subsection

Section 195(1)(b) in Tripura Panchayats Act, 1993

(b)all the powers, duties and functions which, under the provisions of this Act or any rule or regulation of bye law or made thereunder or any law for the time being in force, may be exercised, discharged or performed by the Gram Panchayat, the Panchayat Samiti or the Zilla Parishad, as the case may be, or any Standing Committees thereof shall be exercised, discharged or performed by such authority, person or persons as may be appointed by the State Government in this behalf ; and

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State of Tripura - Subsection

Section 195(1)(b) in Tripura Panchayats Act, 1993