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

State of Tripura - Subsection

Section 48(1) in Tripura Panchayats Act, 1993

(1)Every member of a Gram Panchayat may call the attention of the State Government to any neglect in the execution of any work or duty assigned by or under this Act to a Gram Panchayat, to any waste of the Panchayat property or to the wants of any locality and may suggest any improvement which may appear desirable.