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[Cites 0, Cited by 0] [Section 46(1)] [Section 46] [Entire Act]

State of Tripura - Subsection

Section 46(1)(d) in Tripura Panchayats Act, 1993

(d)for the transaction of business connected with this Act or for the purpose of making any order authorised thereby, exercise such powers, perform such functions and discharge such duties as may be exercised, performed and discharged by the Gram Panchayat under this Act or the rules made thereunder :