Section 191(1)(b) in Tripura Panchayats Act, 1993

[Cites 0, Cited by 0] [Section 191(1)] [Section 191] [Entire Act]

State of Tripura - Subsection

Section 191(1)(b) in Tripura Panchayats Act, 1993

(b)in the case of any other seat, his or her name appears as an elector in the electoral roll for any constituency in that Gram Panchayat, Panchayat Samiti or Zilla Parishad Area ; and

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State of Tripura - Subsection

Section 191(1)(b) in Tripura Panchayats Act, 1993