Section 9(2) in Tripura Tribal Areas Autonomous District (Establishment of Village Committee) Act, 1994
(2)Upon an order under sub-section (1) being made, the names of the members,who have been elected and as regards the publication of the result of whose election there is no impediment, shall be published in the Tripura Gazette and such members shall assume office as member of the newly constituted Village Committee and shall be deemed to constitute, for the time being, total number of members of Village Committee.
