Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 23] [Entire Act] State of Tripura - Subsection Section 23(8) in Tripura Panchayats Act, 1993 (8)Subject to the provision of this Section, the procedure for the removal of the Pradhan or Upa-Pradhan including that to be followed at such meeting, shall be such as may be prescribed.
