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State of Tripura - Section

Section 83 in Tripura Panchayats Act, 1993

83. Filling of causal vacancy of the office of Chairman/Vice-Chairman.

- In the event of removal of a Chairman or a Vice-Chairman under section 82 or when a vacancy occurs in the office of a Chairman or a Vice- Chairman by resignation, death, or otherwise, the Panchayat Samiti shall elect another Chairman or Vice-Chairman, in the prescribed manner.