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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Tripura - Subsection

Section 19(2) in Tripura Panchayats Act, 1993

(2)Upon an order under sub-section (1) being made, the names of the members, who have been elected and as regards the publication of the result of whose election there is no impediment, shall be published in the official gazette and such members shall assume office as members of the newly constituted Gram Panchayat after General Election of the members of the Gram Panchayat and shall be deemed to constitute, for the time being, total number of members of the Gram Panchayat.