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 59B] [Entire Act] State of Tripura - Subsection Section 59B(1) in Tripura Municipal Act, 1994 (1)If a person is elected to more than one seat in a municipality, then unless within 14 days he resigns from all but one of such seats by writing under his hand addressed to the Chairperson, all the seats to which he is elected shall become vacant.
