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[Cites 0, Cited by 0] [Section 126] [Entire Act]

State of Tripura - Subsection

Section 126(1) in Tripura Panchayats Act, 1993

(1)The First General Election or the General Election as the case may be of the members of a Zilla Parishad shall be held under the provisions of this Act and of the rules and orders made thereunder before such date as the State Election Commission in consultation with the State Government may, by one or more notification in the Official Gazette specify.