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[Cites 0, Cited by 0] [Section 217] [Entire Act]

State of Tripura - Subsection

Section 217(2) in Tripura Panchayats Act, 1993

(2)When any person has failed to make oath of affirmation of allegiance referred to in sub-section (1), and the State Government is satisfied that the failure of such person to make oath of affirmation was due to inadvertence or mistake, the State Government may declare that failure of such person to comply with the provisions of sub-section (1) is condoned.