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[Cites 0, Cited by 0] [Section 176] [Entire Act]

State of Tripura - Subsection

Section 176(4) in Tripura Panchayats Act, 1993

(4)State Government may appoint a District Election Officer and Sub-Divisional Election Officer, who shall, subject to the superintendence and control of the State Election Commissioner, co-ordinate and supervise works in the District and Sub-Division in connection with the conduct of election.