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[Cites 0, Cited by 0] [Section 4A] [Entire Act]

State of Tripura - Subsection

Section 4A(18A) in Tripura Panchayats Act, 1993

(18A)[ "Gram Sansad" means a body consisting of persons registered at any time in the Electoral Rolls pertaining to a constituency or a group of constituencies delimited for the purposes of last preceding election to the Gram Panchayat] [Inserted by the Tripura Panchayats (Second Amendment) Act, 1998, w.e.f. 15.10.1998.] ;