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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 194(1)] [Section 194] [Entire Act] State of Tripura - Subsection Section 194(1)(a) in Tripura Panchayats Act, 1993 (a)has shown its incompetence to perform, or has persistently made default in the performance of, the duties imposed on it by or under this Act or any other law;