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[Cites 0, Cited by 0] [Section 143] [Entire Act]

State of Tripura - Subsection

Section 143(1) in Tripura Panchayats Act, 1993

(1)Subject to any general or special direction of the State Government, it shall be the function of a Zilla Parishad to prepare plans for economic development and social justice of the District, and to ensure the co-ordinated implementation of such plans in respect of matters including those enumerated below -
(A)Agriculture.