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[Cites 0, Cited by 0] [Section 121(3)] [Section 121] [Entire Act]

State of Tripura - Subsection

Section 121(3)(b) in Tripura Panchayats Act, 1993

(b)include in any District any area contiguous to such Districts or separated by an area to which this Act does not extend or in which the remaining Sections of this Act, referred to in sub-section (3), of Section 1, have not come into force ;