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[Cites 0, Cited by 0] [Section 103] [Entire Act]

State of Tripura - Subsection

Section 103(2) in Tripura Panchayats Act, 1993

(2)Notwithstanding anything contained in the Act or any other law for the time being in force, State Government or any officer or other authority authorised by it in this behalf shall have the power to effect transfer of the officers and officials so posted from one Samiti to another Samiti.