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[Cites 0, Cited by 0] [Section 126] [Entire Act]

State of Tripura - Subsection

Section 126(4) in Tripura Panchayats Act, 1993

(4)If for any reason the First General Election or General Election can not be held within the time specified in the notification referred to in sub-section (1) or sub-section (2), the State Election Commission in consultation with the State Government shall fix another date within which such election shall be held.