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[Cites 0, Cited by 0] [Section 58(1)] [Section 58] [Entire Act]

State of Tripura - Subsection

Section 58(1)(d) in Tripura Municipal Act, 1994

(d)has been elected to, or appointed under, any other Municipality or any Municipal Corporation or any Gram Panchayat or Panchayat Samiti or Zilla Parishad or the Council