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[Cites 0, Cited by 0] [Section 167(1)] [Section 167] [Entire Act]

State of Tripura - Subsection

Section 167(1)(a) in Tripura Panchayats Act, 1993

(a)contribution and grants, if any , made by the Central or the State Government including such parts land revenue collector in the State as determined by the State Government;