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[Cites 0, Cited by 0] [Section 4A] [Entire Act]

State of Tripura - Subsection

Section 4A(22) in Tripura Panchayats Act, 1993

(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.];