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 109] [Entire Act] State of Tripura - Subsection Section 109(1) in Tripura Panchayats Act, 1993 (1)Substituted by [The State Government may make rules] [The Tripura Panchayats (Amendment) Act, 1994, w.e.f 2.12.1994.] relating to election of members of the Committees, conduct of business therein and all other matters relating to them.
