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[Cites 0, Cited by 0] [Section 13(1)] [Section 13] [Entire Act]

State of Tripura - Subsection

Section 13(1)(b) in Tripura Panchayats Act, 1993

(b)allocate to each such constituency seats not exceeding two as the prescribed authority may think fit having regard to the extent of the area and the population of each such constituency :