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[Cites 0, Cited by 0] [Section 210A(2)] [Section 210A] [Entire Act]

State of Tripura - Subsection

Section 210A(2)(a) in Tripura Panchayats Act, 1993

(a)that on the date of election the returned candidate was not qualified or was disqualified to be chosen to fill the seat of the Gram Panchayat or, as the case may be, the Panchayat Samiti or the Zilla Parishad ;