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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Tripura - Subsection

Section 23(2) in Tripura Panchayats Act, 1993

(2)No meeting under sub-section (1) shall be convened by the prescribed authority unless a notice in writing has been given to him by at least one-third of the existing members of the Gram Panchayat in such form and in such manner as may be prescribed.