Section 150(2)(c) in Tripura Panchayats Act, 1993

[Cites 0, Cited by 0] [Section 150(2)] [Section 150] [Entire Act]

State of Tripura - Subsection

Section 150(2)(c) in Tripura Panchayats Act, 1993

(c)inspect, or cause to be inspected, utilisations or functions in respect of schemes or programmes assigned to a Panchayat Samiti by the State Government for execution either directly or through Zilla Parishad ; and

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State of Tripura - Subsection

Section 150(2)(c) in Tripura Panchayats Act, 1993