(13)[ "District Panchayats Officer" means the District Panchayats Officer or any other Officer as may be appointed by the State Government to exercise and perform all or any of the powers and functions of District Panchayat Officer under this Act] [Substituted by the Tripura Panchayats (Second Amendment) Act, 1998,w.e.f. 15.10.1998.] ;
