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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Tripura - Subsection

Section 15(1) in Tripura Tribal Areas Autonomous District (Establishment of Village Committee) Act, 1994

(1)A Chairman or a Vice-Chairman or a member of a Village Committee may resign his office by writing under his hand addressed to the prescribed authority and on such resignation being accepted by such authority the Chairman, the Vice-Chairman or the Member, as the case may be, shall be deemed to have vacated his office.