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[Cites 0, Cited by 0] [Section 58(1)] [Section 58] [Entire Act]

State of Tripura - Subsection

Section 58(1)(e) in Tripura Panchayats Act, 1993

(e)all receipts in respect of any schools, hospitals, dispensaries, buildings, institutions or works vested in, constructed by or placed under the control and management of the Gram Panchayat ;