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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Tripura - Subsection

Section 30(2) in Tripura Panchayats Act, 1993

(2)The Gram Panchayat shall, in October and April every year, prepare a half yearly report showing the amount received by the Gram Panchayat during the previous half year from different sources including the pending balance and the amount actually spent on different items of work and a list of functionaries.