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[Cites 0, Cited by 0] [Section 12(1)] [Section 12] [Entire Act]

State of Tripura - Subsection

Section 12(1)(b) in Tripura Panchayats Act, 1993

(b)[ the members of the Panchayat Samiti from the constituency comprised from any part of the Gram as ex-officio members shall have no voting right in the meeting for election and removal of the Pradhan and Upa-Pradhan] [Substituted by The Tripura Panchayats(Second Amendment) Act, 1998,w.e.f 15.10.1998].