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[Cites 0, Cited by 0] [Section 80] [Entire Act]

State of Tripura - Subsection

Section 80(1) in Tripura Panchayats Act, 1993

(1)A Chairman or a Vice Chairman or a member of Panchayat Samiti may resign his office by writing under his hand to the prescribed authority and, on such resignation being accepted , the Chairman , the Vice Chairman or the member, as the case may be, shall be deemed to have vacated his office.