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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Tripura - Subsection

Section 12(3) in Tripura Municipal Act, 1994

(3)The number of seats to be filled by direct election in every Municipality shall be-
(a)in the case of a Corporation, not less than twenty and not more than forty ;
(b)in the case of a Municipal Council, not less than fifteen and not more than twenty five; and
(c)in the case of a Nagar Panchayat, not less than five and not more than fifteen.