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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Tripura - Subsection

Section 47(4) in Tripura Panchayats Act, 1993

(4)Without prejudice to the action which may be taken under subsection (3), any officer empowered by the Director of Panchayats shall be entitled to take possession of, through police help, all papers and properties from the retiring Pradhan or the person holding charge of the Pradhan's office who failed to comply with the directions issued under sub-section (2).