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[Cites 0, Cited by 0] [Section 167] [Entire Act]

State of Tripura - Subsection

Section 167(5) in Tripura Panchayats Act, 1993

(5)Subject to such general control as the Zilla Parishad may exercise, from time to time, all orders and cheques for payment from the Zilla Parishad Fund shall be signed by the Chief Executive Officer or, if authorised by the Chief Executive Officer, by the Additional Chief Executive Officer or the Secretary.