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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Tripura - Subsection

Section 48(3) in Tripura Panchayats Act, 1993

(3)Every member of a Gram Panchayat shall have access, during office hours, to the records of the Gram Panchayat for his inspection after giving due notice to the Panchayat Secretary of the Gram Panchayat, who may for reasons given in writing and with the approval of the Pradhan refuse such access.