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[Cites 0, Cited by 0] [Section 152(2)] [Section 152] [Entire Act]

State of Tripura - Subsection

Section 152(2)(d) in Tripura Panchayats Act, 1993

(d)such number of persons, being officers of the State Government or any statutory body or corporation or being eminent persons having specialised knowledge, as the State Government may think fit, appointed by the Sate Government: