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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Tripura - Subsection

Section 37(a) in Tripura Tribal Areas Autonomous District (Establishment of Village Committee) Act, 1994

(a)Every member of a Village Committee may call the attention of the District Council to any neglect in the execution of any work or duty assigned by or under this Act to a Village Committee to any waste of the Village Committee property or to the waste of any locality and may suggest any improvement which may appear desirable.