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 48] [Entire Act] State of Tripura - Subsection Section 48(2) in Tripura Panchayats Act, 1993 (2)Every member of a Gram Panchayat shall have the right to move resolution and to interpollate the Pradhan on the matters connected with the administration of the Gram Panchayat, subject to such rules as may be prescribed.
