Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Tripura - Section

Section 71 in Tripura Municipal Act, 1994

71. Power of State Government to remove disqualifications or modify terms thereof.

- Notwithstanding anything contained elsewhere in this Chapter, the State Government may, for reasons to be recorded in writing, remove any disqualification imposed on candidate from contesting an election to a Municipality if, in its opinion, the offence does not involve moral turpitude, or may reduces the term of disqualification in any case whatsoever.