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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Tripura - Subsection

Section 17(3) in Tripura Tribal Areas Autonomous District (Establishment of Village Committee) Act, 1994

(3)The prescribed authority shall convene the meeting under sub-section( 1) after giving at least fifteen days prior notice to all the existing members of the Village Committee.