Section 38 in Tripura Tribal Areas Autonomous District (Establishment of Village Committee) Act, 1994
38. Properties vested in Village Committee.
- Subject to such restrictions or conditions as the District Council may think fit and proper, all properties of the nature specified below and situated the within the local limit of a Village Committee shall vest in and belong to the Village Committee concerned and shall be under its direction, management and shall be hold and applied for the purpose of this Act-(a)all public buildings constructed and maintained out of the funds of the Village Committee.(b)all public roads which have been constructed and maintained out of the funds of the Village Committee and the stones and other materials thereof and also trees, erection materials, implements and things provided for such roads ; and(c)all lands and other properties movable and immovable transferred to the Village Committee by the District Council.(2)The District Council, may, by notification, exclude any street, bridge or drain from the operation of this Act or of any specified Section of this Act;Provided that, if the cost of the construction of the work shall have been paid from the Village Committee Fund, such work shall not be excluded from the operation of this Act or any specified Section of this Act except after consideration of the views of the Village Committee at a meeting.
