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[Cites 0, Cited by 0] [Section 72] [Entire Act]

State of Tripura - Subsection

Section 72(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 Tribe of the total number of seats to be filled by the direct election in every Panchayat Samiti shall be reserved for women and such seats may be allotted by rotation to different territorial constituencies in a Panchayat Samiti, in such manner as may be prescribed.