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State of Tripura - Section

Section 212 in Tripura Panchayats Act, 1993

212. Saving of acts done by a member before election is set aside.

- Where by an order under Sectiion 211, the election of a returned candidate is deemed to be void, acts and proceedings in which that returned candidate has, before the date thereof, participated as a member of any Panchayat, shall not be invalidated by reason of that order nor shall such candidate be subjected to any liability or penalty on the ground of such participation.