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[Cites 0, Cited by 0] [Section 122(1)] [Section 122] [Entire Act]

State of Tripura - Subsection

Section 122(1)(c) in Tripura Panchayats Act, 1993

(c)the members of the House of the people and the members of the State Legislative Assembly representing part or whole of the District whose constituencies lie within the District, ex-officio ;