Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Tripura - Section Section 69 in Tripura Municipal Act, 1994 69. Fresh election when an election is set aside. - If an election is set aside by the District Judge, a date shall forthwith be fixed and necessary steps shall be taken for holding fresh election for filling up the vacancy, as though it has been a casual vacancy.
