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 5] [Entire Act] State of Tripura - Subsection Section 5(6) in Tripura Panchayats Act, 1993 (6)An order made under sub-section (5) may contain such supplemental, incidental and consequential provision as may be necessary to give effect to such reorganisation.
