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[Cites 0, Cited by 0] [Section 71] [Entire Act]

State of Tripura - Subsection

Section 71(1) in Tripura Panchayats Act, 1993

(1)[The number of elected members of a Panchayat Samiti shall consist of persons elected from the territorial constituencies in the Panchayat Samiti area, as may be notified from time to time by the Government. The number of directly elected members of a Panchayat Samiti shall not be less than nine and not more than fifteen as may be prescribed.