Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Tripura - Section Section 57 in Tripura Municipal Act, 1994 57. Qualification for election as a member of Municipality. - No person whose name is not included in the electoral roll for the election of members of Municipal area. shall be qualified to be elected a member of that Municipal area.
