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[Cites 0, Cited by 0] [Section 45(1)] [Section 45] [Entire Act]

State of Tripura - Subsection

Section 45(1)(c) in Tripura Municipal Act, 1994

(c)may be removed from office by a resolution carried by a majority of the number of elected members of the Corporation at a special meeting of the Corporation called for this purpose upon a requisition made in writing by not less than one third of the elected members of the Corporation ;