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[Cites 0, Cited by 0] [Section 59B] [Entire Act]

State of Tripura - Subsection

Section 59B(2) in Tripura Municipal Act, 1994

(2)If a member of the municipality resigns from his seat by writing under his hand addressed to the Chairperson and the resignation ts accepted by the Chairperson, the seat shall thereafter become vacant:Provided that in case of any resignation if, from information received or otherwise and after making such enquiry as he thinks fit, the Chairperson is satisfied that such resignation is not voluntary or genuine, he may not accept the resignation.