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

State of Tripura - Subsection

Section 176(1) in Tripura Panchayats Act, 1993

(1)There shall be a State Panchayat Election Commission constituted by the Governor for superintendence, direction and control of the preparation of electoral rolls and for the conduct of all elections to the Panchayat bodies in this State under this Act and rules made thereunder. The Commission shall consist of a State Election Commissioner to be appointed by the Governor.