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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Tripura - Subsection

Section 13(3) in Tripura Municipal Act, 1994

(3)Where a Wards Committee consists of-
(a)one ward, the member representing that ward in the Municipality; or
(b)two or more wards, the members representing such wards in the Municipality shall elect one of them to be the Chairperson of that Committee ..