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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Tripura - Subsection

Section 17(8) in Tripura Tribal Areas Autonomous District (Establishment of Village Committee) Act, 1994

(8)Subject to the provision of this Section, the procedure for the removal of the Chairman or Vice-Chairman including that to be followed at such meeting, shall be such as may be prescribed.