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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Tripura - Subsection

Section 10(2) in Tripura Tribal Areas Autonomous District (Establishment of Village Committee) Act, 1994

(2)No amendment of any law for the time being in force shall have the effect of causing dissolution of a Village Committee which is functioning immediately before such amendment, till the expiration of its duration specified in sub-section (1).