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[Cites 0, Cited by 0] [Section 167] [Entire Act]

State of Tripura - Subsection

Section 167(2) in Tripura Panchayats Act, 1993

(2)Every Zilla Parishad shall set apart and apply annually such sum as may be required to meet the cost of its own administration including the payment of salaries and allowances, provident fund and gratuity of the officers and employees. The overall expenditure on establishment shall not exceed one third of the total expenditure.