Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 108(1)] [Section 108] [Entire Act]

State of Tripura - Subsection

Section 108(1)(b) in Tripura Panchayats Act, 1993

(b)the plan priorities , allocation of outlays to development Programmes horizental and vertical linkages, implementation of guidelines issued by the Government, regular review of planning programmes, evolution of important programmes and small savings schemes.