Section 39(2) in Tripura Tribal Areas Autonomous District (Establishment of Village Committee) Act, 1994
(2)When any person has failed to make oath of affirmation of allegiance referred to in sub-section (1) and the Executive Committee is satisfied that the failure of such person to make oath of affirmation was due to inadvertence of mistake, the Executive Committee may declare that failure of such person to comply with the provisions of sub-section (1) is condoned.
