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[Cites 0, Cited by 0] [Section 222] [Entire Act]

State of Tripura - Subsection

Section 222(1) in Tripura Panchayats Act, 1993

(1)The Government shall constitute in every District, Planning Committee to consolidate the plans prepared by the Zilla Parishad, the Panchayat Samitis, the Gram Panchayats, Notified area Authorities and Municipal Authorities or any other local authorities in the District and to prepare a draft development plan for the District as a whole.