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 1] [Section 59A] [Entire Act] State of Tripura - Subsection Section 59A(2) in Tripura Municipal Act, 1994 (2)A member of a municipality who has been elected as such, otherwise than as a candidate set up by any political party, shall be disqualified for remaining as member of the municipality if he joins any political party after such election.
