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[Cites 0, Cited by 0] [Section 191(1)] [Section 191] [Entire Act]

State of Tripura - Subsection

Section 191(1)(a) in Tripura Panchayats Act, 1993

(a)in the case of a seat reserved for the Scheduled Castes, or for the Scheduled Tribes, he or she is a member of any of these Tribes, or of these Castes, as the case may be, and his or her name appears as an elector in the electoral roll for any constituency in that Gram Panchayat, Panchayat Samiti or Zilla Parishad Area ;