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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Tripura - Subsection

Section 10(3) in Tripura Tribal Areas Autonomous District (Establishment of Village Committee) Act, 1994

(3)The first General Election or any General Election shall be held before such date as the State Election Commission in consultation with the District Council may by Notification published in Tripura Gazette appoint.