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[Cites 0, Cited by 0] [Section 122] [Entire Act]

State of Tripura - Subsection

Section 122(1) in Tripura Panchayats Act, 1993

(1)The Zilla Parishad shall consist of -
(a)the members directly elected from territorial constituencies in the district under Section 126 ;
(b)the Chairman of all Panchayat Samitis within the District, ex-officio ;
(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 ;