(10)[ "Director of Panchayats" means Director of Panchayats, Government of Tripura and includes any Officer appointed by the State Government to exercise and perform all or any of the powers and functions of Director of Panchayats under this Act] [Substituted by the Tripura Panchayats (Second Amendment) Act, 1998,w.e.f. 15.10.1998.] ;
