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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Tripura - Subsection

Section 15(2) in Tripura Panchayats Act, 1993

(2)If a person is member of a Municipality or a District Council or a Notified Area Authority or a Zilla Parishad or a Panchayat Samiti, such person, if elected as a member of Gram Panchayat, shall resign from such office and, unless he does so, the seat to which he has been elected shall be deemed to have become vacant.