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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Tripura - Subsection

Section 20(1) in Tripura Tribal Areas Autonomous District (Establishment of Village Committee) Act, 1994

(1)Subject to the control and guidance of the Executive Committee the Village Committee shall initiated the development schemes for their village areas. They shall be the Executive Agency of all minor development schemes for their village areas. They shall be the Executive Agency of minor development schemes within their jurisdiction for which the District Council may provide funds. They may also receive and recommend the cases of any individual Development Scheme or grievances to the District Council.