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[Cites 0, Cited by 1] [Section 76] [Entire Act]

State of Tripura - Subsection

Section 76(3) in Tripura Panchayats Act, 1993

(3)If any question arises as to whether a member of Panchayat Samiti has become subject to disqualification under sub-section (1), the question shall be referred for decision of the District Magistrate having jurisdiction over such Panchayat Samiti and his decision shall be final.