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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Tripura - Subsection

Section 32(2) in Tripura Panchayats Act, 1993

(2)If the State Government is of the opinion that a Gram Panchayat has persistently made default in the performance of any of the functions assigned to it under sub-section (1) the State Government may, after recording its reason, withdraw such function from such Gram Panchayat.