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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Tripura - Subsection

Section 34(2) in Tripura Tribal Areas Autonomous District (Establishment of Village Committee) Act, 1994

(2)Subject to provisions contained in sub-section(1) provisions contained in Part-V of the Tripura Panchayat Act, 1993, shall as far as practicable be followed in the matter of Election.to Village Committee electoral offences and election disputes and matters related thereto.