Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Tripura - Subsection

Section 17(5) in Tripura Panchayats Act, 1993

(5)The names of all the persons elected to be members of a Gram Panchayat at the First General Election or General Election shall be published by the State ElectionCommissioner in the official gazette and upon such publication being made such Gram Panchayat shall be deemed to be duly constituted.