(1)For every District there shall be constituted a Zilla Parishad bearing the name of the District having jurisdiction , save as otherwise provided in this Act, over the entire District excluding such portions of the District as are included in the Tripura Tribal Areas Autonomous District or a Municipality or in a Notified Area Authority [Cantonment Area Authority] [Inserted by The Tripura Panchayats (Second Amendment) Act, 1998, w.e.f. 15. 10. 1998.] Constituted under any law for the time being in force :Provided that Zilla Parishad may have its office in any area comprised within the excluded portion of the District.
