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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Tripura - Subsection

Section 21(1) in Tripura Panchayats Act, 1993

(1)A Prandhan or a Upa-Pradhan or a member of a Gram Panchayat may resign his office by writing under his hand addressed to the prescribed authority and on such resignation being accepted by such authority the Pradhan, the Upa-Pradhan, or the member, as the case may be, shall be deemed to have vacated his office.