4A. [ "Beneficiary" means an individual or a family, or a group of person, or a Cooperative Society as defined in the relevant law for the time being in force, [Inserted by the Tripura Panchayats (Second Amendment) Act, 1998, w.e.f. 15.10.1998.]
Provided with grant or benefit in cash or kind under any scheme of State Government or an Autonomous Body including a Panchayati Raj Insitution and any scheme of Central Government implemented through the State Government or an Autonomous Body including a Panchayati Raj Institution] ;(5)"Casual Vacancy" means a vacancy occurred otherwise than by efflux of time in the office of an elected Gram Panchayat, Panchayat Samiti or Zilla Parishad ;(6)"Constituency" means a constituency as determined for election of members of a Gram Panchayat, Panchayat Samiti or Zilla Parishad under the provisions of this Act ;(7)"Collector" means the Collector of the District appointed by the State Government to be in-charge of a Revenue District ;(8)"Chairman or Vice-Chairman as the case may be" means the Chairman or Vice-Chairman of a Panchayat Samiti constituted under this Act ;(9)"District" means a Revenue District or such local area in the State as the State Government may constitute for the purpose of this Act ;(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.] ;(11)"District Council" means the Tripura Tribal Areas Autonomous District Council constituted under the Sixth Schedule to the Constitution of India ;(12)[ "District Magistrate" means the District Magistrate for a District and includes the Additional District Magistrate, Project Director, District Rural Development Agency appointed by the State Government to exrercise and perform all or any of the powers and functions of District Magistrate under this Act] [Substituted by the Tripura Panchayats (Second Amendment) Act, 1998,w.e.f. 15.10.1998.] ;(13)[ "District Panchayats Officer" means the District Panchayats Officer or any other Officer as may be appointed by the State Government to exercise and perform all or any of the powers and functions of District Panchayat Officer under this Act] [Substituted by the Tripura Panchayats (Second Amendment) Act, 1998,w.e.f. 15.10.1998.] ;(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.] ;(15)"Election Tribunal" means the Election Tribunal constituted under Section 198 ;(16)"First General Election" means the first general election of members held for constitution of Gram Panchayats, Panchayat Samities and Zilla Parishads after commencement of this Act ;(17)"Governor" means Governor of Tripura ;(18)"Gram Sabha" means a body consisting of persons registered in the electoral rolls relating to an area comprised within the area of Gram ;(18A)[ "Gram Sansad" means a body consisting of persons registered at any time in the Electoral Rolls pertaining to a constituency or a group of constituencies delimited for the purposes of last preceding election to the Gram Panchayat] [Inserted by the Tripura Panchayats (Second Amendment) Act, 1998, w.e.f. 15.10.1998.] ;(19)"Gram" means a Gram declared or deemed to have been declared as such under this Act ;(20)"Gram Panchayat" means a Gram Panchayat constituted under this act;(21)"General election" means an election of members held for constitution of Gram of Gram Panchayats, Panchayat Samities or Zilla Parishads in such areas as the State Government may, by notification, specify and includes the first General Election ;(22)[ "Local Authority" means the local authority constituted under any law for the being in force and includes the Tripura Tribal Areas Autonomous District Council, Municipal Authorities, Notified Area Authorities and Cantonment Authorities] [Substituted by the Tripura Panchayats (Second Amendment) Act, 1998, w.e.f. 15.10.1998.];(23)"Member" means a member of a Gram Panchayat or Panchayat Samiti or Zilla Parishad ;(24)"Notification" means the notification published in the Tripura Gazette ;(25)"Pradhan" means the Pradhan of a Gram Panchayat elected under Section 20 ;(26)"Prescribed" means prescribed by rules made under this Act ;(27)"Prescribed Authority" means an authority appointed by the State Government by notification published in the Official Gazette, for all or any of the purposes of this Act ;(28)"Public property" and "Public Land" means any public building, park or garden or other place to which for the time being the public have or are permitted to have access whether on payment or otherwise ;(29)"Public Servant" means a public servant as defined in Section 21 of the Indian Penal Code 1860 (Act XLV of 1860) ;(30)"Public Street" means any street, road, lane, gulley, passages, path way, bridge, square or court, whether a through fare or not, over, which the public have a right of way, and includes side drains or gutters and the land upto the boundary or aubtting property ;(31)"Panchayat Area" means the territorial area of a Panchayat ;(32)"Population" means the population as ascertained at the last proceeding of which the relevant figures have been published ;(33)"Panchayat Extension Officer/Panchayat Officer" means an officer appointed as such by the State Government or Director of Panchayats ;(34)"Panchayat Samiti" means a Panchayat Samiti Constituted under this Act ;(35)"Panchayat" means an institution of self Government constituted under this Act for the rural areas ;(36)"Panchayat Area" means the territorial area of a Panchayat ;(37)"Qualifying Date" in relation to the preparation or revision of electoral rolls means the first day of January of the year in which it is so prepared or revised;(38)"State Election Commissioner" means the officer appointed by the Governor of Tripura as such under Section 176 ;(39)"Scheduled Castes" means such castes as are specified by order made by the President under Article 341(1) of the Constitution of India as modified by law made by the Parliament from time to time in so far as the specification relates to the State of Tripura ;(40)"Scheduled Tribes" means such tribes as are specified by order made by the President under Article 342(1) of the Constitution of India as modified by law made by the Parliament from time to time in so far as the specification relates to the State of Tripura ;(41)"State Government" or "Government" means the Government of Tripura ;(42)[ "Sub-Divisional Officer" means a Sub-Divisional Officer of the Revenue Sub-Division and includes any Officer appointed by the State Government to exercise and perform all or any of the powers and functions of Sub-Division Officer under this Act] [Substituted by the Tripura Panchayats (Second Amendment) Act, 1998,w.e.f. 15.10.1998.];(43)"State Legislature" means the State Legislature of Tripura ;(44)"Section" means Section of this Act ;(45)"Sabhadhipati" means a Sabhadhipati of a Zilla Parishad elected under Section 130 ;(46)"Sahakari Sabhadhipati" means Sahakari Sabhadhipati of a Zilla Parishad elected under Section 130 ;(47)"Standing Committee" means a Standing Committee constituted by a Zilla Parishad or a Panchayat Samiti constituted under this Act.(48)"Upa-Pradhan" means an Upa-Pradhan of a Gram Panchayat elected under Section 20 ;(49)"Year" means the year beginning on the 1st day of April ;(50)"Zilla Parishad" means a Zilla Parishad constituted under this Act.
