Section 4(1) in Tripura Tribal Areas Autonomous District (Establishment of Village Committee) Act, 1994
(1)There shall be established for each village a Village Committee to deal with all or any of the matters referred to in Section 20 and 21 and the Village Committee shall consist of such number of members not having more an "1 l"(Eleven) and not being less than "7"(Seven) as may be determined by the Executive Committee by Notification in accordance with such scale as may be prescribed on the reference to the population of the Village Committee determined on the basis of the register of ordinary residents of the village.
