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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Tripura - Subsection

Section 19(3) in Tripura Panchayats Act, 1993

(3)Any member of the Gram Panchayat, who is subsequently elected or whose name is subsequently published in the official gazette as member, shall be entitled to assume office as such member, but his term of office shall be deemed to have commenced from the date of the first meeting at which a quorum is present of the members referred to in sub-section (1).