Section 108(1)(a) in Tripura Panchayats Act, 1993

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State of Tripura - Subsection

Section 108(1)(a) in Tripura Panchayats Act, 1993

(a)the finances of the Panchayat Samiti, framing of budget, scrutinising proposals for increase or revenue, examination of receipt and expenditure statements, consideration of all proposals affecting the finances of the Panchayat Samiti and general supervision of revenue and expenditure of the Panchayat Samiti ; and

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State of Tripura - Subsection

Section 108(1)(a) in Tripura Panchayats Act, 1993