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State of Tripura - Section

Section 161 in Tripura Panchayats Act, 1993

161. Appeal.

(1)An appeal shall lie to the Zilla Parishad against an order of punishment awarded by the Chief Executive Officer under sub-section (2) of Section 160 within one month from the date of the order.
(2)An appeal shall lie to the State Government against an order of punishment awarded by the Zilla Parishad under sub-section (3) of Section 160 within one month from the date of that order.