Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 4A] [Entire Act] State of Tripura - Subsection Section 4A(14) in Tripura Panchayats Act, 1993 (14)[ "District Planning Committee" means District Planning Committee established and notified by the State Government under appropriate provision of law] [Substituted by the Tripura Panchayats (Second Amendment) Act, 1998,w.e.f. 15.10.1998.] ;
