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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Tripura - Subsection

Section 7(3) in Tripura Tribal Areas Autonomous District (Establishment of Village Committee) Act, 1994

(3)If any question arises as to whether a member of a Village Committee has become subject to disqualification under this Section, the question shall be referred for decision of the Zonal Development Officer having jurisdiction over such Village Committee and this decision shall be final.