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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Tripura - Subsection

Section 33(3) in Tripura Municipal Act, 1994

(3)In the case of any casual vacancy in the office of the Chairperson caused by death, resignation, removal or otherwise, the elected members shall in accordance with such procedure as may be prescribed, elect one of the elected members to fill up the vacancy.