(4)[ One-third of the total number of members plus one, including ex officio members entitled to attend, shall form the quorum for a meeting of a Gram Panchayat] [Substituted by The Tripura Panchayats (Second Amendment) Act, 1998,w.e.f. 15.10.1998.].Provided that no quorum shall be necessary for an adjourned meeting.
