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State of Tripura - Section

Section 43 in Tripura Panchayats Act, 1993

43. Delegation of functions by Zilla Parishad and Panchayat Samiti.

(1)A Zilla Parishad or Panchayat Samiti, may with the concurrance of the Gram Panchayat and subject to such restrictions and conditions as may be mutually agreed upon, delegate to such Gram Panchayat, any of its functions in the manner prescribed.
(2)Where functions are delegated to Gram Panchayat under this Section, the Gram Panchayat in the discharge of such functions shall act as the agent of the Zilla Parishad or the Panchayat Samiti as the case may be.