Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Tripura - Subsection

Section 20(1) in Tripura Panchayats Act, 1993

(1)Every Gram Panchayat shall, at its first meeting at which a quorum is present, elect, in the prescribed manner , one of its members to be the Pradhan and another member to be the Upa-Pradhan of the Gram Panchayat and any dispute relating to the validity of the election of Pradhan and Upa- Pradhan shall be made before the prescribed authority.