Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 34] [Entire Act] State of Tripura - Subsection Section 34(4) in Tripura Municipal Act, 1994 (4)Notwithstanding anything contained in this section, the Chairperson, whose office becomes vacant under any of the provisions of this section shall, continue to hold office as Chairperson until his successor enters upon his office.
