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[Cites 0, Cited by 0] [Section 87(7)] [Section 87] [Entire Act]

State of Tripura - Subsection

Section 87(7)(ii) in Tripura Panchayats Act, 1993

(ii)Any ordinary meeting may, with the consent of a majority of the members present, be adjourned from time to time, but no business shall be transacted at any adjourned meeting other than that left undisposed at the meeting from which adjournment took place.