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[Cites 0, Cited by 0] [Section 151(1)] [Section 151] [Entire Act]

State of Tripura - Subsection

Section 151(1)(d) in Tripura Panchayats Act, 1993

(d)for the transaction of business connected with this Act or for the purpose of making any order authorised thereby, exercise such powers, perform such functions and discharge such duties as may be exercised, performed or discharged by the Zilla Parishad under this Act or the rules made there under :