Section 16(2)(a) in Tripura Municipal Act, 1994

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State of Tripura - Subsection

Section 16(2)(a) in Tripura Municipal Act, 1994

(a)

(i)in the case of Municipal Corporation, six members;

(ii)in the case of Municipal Council four members; and

(iii)in the case of Nagar Panchayat, three members;