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[Cites 0, Cited by 0] [Section 74] [Entire Act]

State of Tripura - Subsection

Section 74(5) in Tripura Panchayats Act, 1993

(5)The names of all persons elected to be a Panchayat Samiti at the first General Election or the General Election shall be published by the State Election Commission in the Official Gazette and upon such publication being made such Panchayat Samiti shall be deemed to be duly constituted.