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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Tripura - Subsection

Section 20(8) in Tripura Panchayats Act, 1993

(8)When the Pradhan and the Upa-Pradhan are both temporarily unable to act, the prescribed authority may appoint a Pradhan and an Upa-Pradhan from among the members of the Gram Panchayat to act as such until the Pradhan or the Upa-Pradhan resumes office.