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 31] [Entire Act] State of Tripura - Subsection Section 31(h) in Tripura Panchayats Act, 1993 (h)the supply of any local information which the District Magistrate, the Zilla Parishad, the Panchayat Samity or the Sub-Divisional Officer, within the local limits of whose jurisdiction the Gram Panchayat is situated, may require ;
