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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Tripura - Subsection

Section 17(1) in Tripura Tribal Areas Autonomous District (Establishment of Village Committee) Act, 1994

(1)The Chairman or the Vice-Chairman of Village Committee may be removed from his office by a resolution of the Village Committee carried by a majority of its existing members at a meeting specially convened for the purpose by the prescribed authority.