Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 59] [Entire Act] State of Tripura - Subsection Section 59(2) in Tripura Municipal Act, 1994 (2)No act done by member, as aforesaid, while remaining in office, shall be invalid on account of his election being declared void subsequently.
