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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Tripura - Subsection

Section 26(4) in Tripura Municipal Act, 1994

(4)Notwithstanding anything contained in this section, the Chairperson of a Nagar Panchayat whose office becomes vacant under any of the provisions of this section shall continue to hold office as Chairperson until his successor enters upon his office.