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[Cites 0, Cited by 0] [Section 124] [Entire Act]

State of Tripura - Subsection

Section 124(3) in Tripura Panchayats Act, 1993

(3)Not less than one third (including the number of seats reserved for women belonging to the Scheduled Castes and the Scheduled Tribes) of the total number of seats to be filled by direct election, in every Zilla Parishad, shall be reserved for women and such seats may be alloted by rotation to different constituencies in a Zilla Parishad, in such manner as may be prescribed.