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[Cites 0, Cited by 0] [Section 20(2)] [Section 20] [Entire Act]

State of Tripura - Subsection

Section 20(2)(q) in Tripura Tribal Areas Autonomous District (Establishment of Village Committee) Act, 1994

(q)Subject to such conditions and modifications as may be made by the Executive Committee, the Village Committee may also perform any of the duties and functions as specified in Chapter III Part II of the Tripura Panchayat Act, 1993.