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State of Tripura - Section

Section 147 in Tripura Panchayats Act, 1993

147. State Government may place properties on Zilla Parishad.

- The State Government may, from time to time, with the consent of Zilla Parishad place any road, bridge, ferry, channel, building and other properties vested in the State Government and situated within the District under the control or management of Zilla Parishad subject to such conditions as it may specify :Provided that the State Government may, after considering in the views of Zilla Parishad, withdraw such control and management subject to such condition as it may specify.