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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Tripura - Subsection

Section 23(6) in Tripura Panchayats Act, 1993

(6)If the motion for removal of a Pradhan, or as the case may be an Upa-Pradhan, is not carried out by the majority of the existing members of the Gram Panchayat, no subsequent meeting for the removal of the same Pradhan, or as the case may be the Upa-Pradhan, shall be convened within a year of the previous meeting.