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State of Tripura - Section

Section 25 in Tripura Panchayats Act, 1993

25. Filling of casual vacancy in place of a member of Gram Panchayat.

- If the office of a member of a Gram Panchayat becomes vacant by reason of his death, resignation, removal or otherwise, the vacancy shall be filled in the manner prescribed by election of another person under the provisions of this Act and the rules made thereunder.