Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Tripura - Subsection Section 2(4) in Tripura Panchayats Act, 1993 (4)"Block Development Officer/Additional "Block Development Officer" means an officer appointed as such by the State Government and includes the Additional Block Development Officer-in-charge of Block;
