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[Cites 0, Cited by 0] [Section 12(4)] [Section 12] [Entire Act]

State of Tripura - Subsection

Section 12(4)(i) in Tripura Municipal Act, 1994

(i)For the purpose of election to the Municipality, every Municipal area shall be divided by such authority and in such manner as may be prescribed, into such number of territorial constituencies as may be determined under sub-section (1) to be known Wards having regard to the population, dwelling pattern, geopraphical condition and economic condition of the area included in each constituency :