(6)[ Notwithstanding anything contained in this Act if any Gram is created after any General Election following exclusion of area from a Local Authority, the Gram Panchayat for such newly created Gram shall be constituted by direct election under the provision of this Act and Rules framed thereunder and such election in the newly created Gram shall be deemed to be the First General Election.] [Inserted by the Tripura Panchayats (Second Amendment) Act, 1998, w.e.f. 15.10.1998.]
