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State of Tripura - Section

Section 53 in Tripura Panchayats Act, 1993

53. Power to acquire hold and dispose of property.

- A Garm Panchayat shall have power to acquire, hold and dispose of property and to enter into contracts :Provided that in all cases of acquisition or disposal of immovable property, the Gram Panchayat shall obtain the prior approval of the State Government.