Section 22(2) in Tripura Tribal Areas Autonomous District (Establishment of Village Committee) Act, 1994
(2)The District Council may place at the disposal of the Village Committee the following sources of revenue accruing within the areas;(a)Cattle pound.(b)Local rates.(c)Cart, cycle, boats and other means of conveyance but shall not include taxes on mechanically propelled vehicles;(d)Any other sources of revenue, which may be assigned to the Village Committee.
