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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Tripura - Subsection

Section 33(1) in Tripura Municipal Act, 1994

(1)The elected members of the Municipal Council shall elect, in accordance with such procedure as may be prescribed, one of its members to be the Chairperson who shall assume office forthwith.[after taking oath or affirmation of his allegiance to the Constitution of India in such manner as may be prescribed.] [Inserted by The Tripura Municipal Amendment) Act, 2000, w.e.f 6.10.2000.]