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[Cites 0, Cited by 0] [Section 1] [Entire Act]

State of Tripura - Subsection

Section 1(2) in Tripura Panchayats Act, 1993

(2)It shall extend to the whole of the State of Tripura except the Area which has been or may hereafter be declared as, or included in, a Municipality or a Notified Area under the provisions of any law for the time being in force or a Cantonment under the provisions of the Cantonments Act, 1924 and except the Tripura Tribunal Areas Autonomous District.