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 59A] [Entire Act] State of Tripura - Subsection Section 59A(5) in Tripura Municipal Act, 1994 (5)During pendency of a proceeding, no decision shall be taken by the municipality in any meeting for the removal or election of the Chairperson or Vice-Chairperson.
