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[Cites 0, Cited by 1] [Section 16] [Entire Act]

State of Tripura - Subsection

Section 16(3) in Tripura Panchayats Act, 1993

(3)If any question arises as to whether a member of a Gram Panchayat has become subject to disqualification under this Section, the question shall be referred for decision of the Block Development Officer having jurisdiction over such Gram Panchayat and his decision shall be final.