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[Cites 0, Cited by 0] [Section 150(2)] [Section 150] [Entire Act]

State of Tripura - Subsection

Section 150(2)(a) in Tripura Panchayats Act, 1993

(a)inspect, or cause to be inspected, any immovable property used or occupied by a Panchayat Samiti under it or any work in progress under the direction of the Panchayat Samiti ;