Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 23] [Entire Act] State of Tripura - Subsection Section 23(4) in Tripura Panchayats Act, 1993 (4)If the motion for removal of Pradhan is under consideration, the meeting willl be presided over by the Upa-Pradhan and if the motion for removal of Upa-Pradhan is under consideration, the meeting will be presided over by the Pradhan,
