Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Tripura - Section

Section 181 in Tripura Panchayats Act, 1993

181. Conditions of registration.

- Subject to the provisions of Sections 177,178,179 and 180 every person who -
(a)is not less that 18 years of age on the qualifying date ; and
(b)is ordinarily resident in a constituency, shall be entitled to be registered in the electoral roll for that constituency.