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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Tripura - Subsection

Section 30(2) in Tripura Tribal Areas Autonomous District (Establishment of Village Committee) Act, 1994

(2)The Secretary of the Village Committee in consultation with the Chairman shall fix the date, time and place and issue notice to all members at least seven days ahead of the meeting.