(1)For each Block there shall be constituted a Panchayat Samiti having jurisdiction, save and except as otherwise provided in this Act, over the entire Block excluding such portions of the Block as are included in a Municipality or under the authority of a Municipal Corporation or a Notified Area Authority [Tripura Tribal Areas Autonomous District Council, Cantonment] [Inserted by The Tripura Panchayats (Second Amendment) Act, 1998, w.e.f 15.10.1998.] constituted under any law for the time being in force:Provided that a Panchayat Samiti may have its office in any area comprised within the excluded portion of the Block.
