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[Cites 0, Cited by 0] [Section 77] [Entire Act]

State of Tripura - Subsection

Section 77(3) in Tripura Panchayats Act, 1993

(3)Any member of the Panchayat Samiti who is subsequently elected or whose name is subsequently published in the Official Gazette as a member, shall be entitled to assume office as such member, but his term of office shall be deemed to have commenced from the date of the first meeting at which a quorum is present of the members referred to in sub-section (1).