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[Cites 0, Cited by 0] [Section 122] [Entire Act]

State of Tripura - Subsection

Section 122(2) in Tripura Panchayats Act, 1993

(2)All members of the Zilla Parishad whether or not elected by direct election from territorial constituencies in the Zilla Parishad area shall have right to vote in the meetings of the Zilla Parishad except for election and removal of Sabhadhipati and Sahakari Sabhadhipati.