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 25] [Entire Act] State of Tripura - Subsection Section 25(2) in Tripura Municipal Act, 1994 (2)If the elected members of the Nagar Panchayat fail to elect a Chairperson in the manner prescribed, the State Government shall appoint by name one of such elected members to be the Chairperson.
