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[Cites 0, Cited by 0] [Section 87] [Entire Act]

State of Tripura - Subsection

Section 87(4) in Tripura Panchayats Act, 1993

(4)One-third of the total number of members [including ex-officio members, entitled to attend] [Inserted by The Tripura Panchayats (Second Amendment) Act, 1998, w.e.f 15.10.1998.] shall form quorum for a meeting of the Panchayat Samiti :Provided that no quorum shall be necessary for an adjourned meeting ;