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[Cites 0, Cited by 1] [Section 7(1)] [Section 7] [Entire Act]

State of Tripura - Subsection

Section 7(1)(b) in Tripura Tribal Areas Autonomous District (Establishment of Village Committee) Act, 1994

(b)If he votes or abstains from voting in the Village Committee contrary to any direction issued by the political party to which (sic) belongs or by any person or authority authorised by it in this behalf, without containing in either case, the prior written permission of such political party, persons or authority and such voting or abstentation has not been condoned by such political party, person or authority within thirty days from the date of such voting or abstentation.