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] [Section 67] [Entire Act] State of Tripura - Subsection Section 67(1) in Tripura Municipal Act, 1994 (1)If the election petition is confined to the question of validity of votes caste or counting, the District Judge shall, after such scrutiny and computation of votes as may be deemed necessary, declare the result.
