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[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Tripura - Subsection

Section 51(4) in Tripura Municipal Act, 1994

(4)Notwithstanding anything contained elsewhere in the Act, the electoral roll for the time being in force for the election of members of the Tripura Legislative Assembly so far as it relates to the area comprised in a Municipal area, may be adopted as the electoral roll for that Municipal area for the purposes of Preliminary publication.