Section 180 in Tripura Panchayats Act, 1993

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State of Tripura - Section

Section 180 in Tripura Panchayats Act, 1993

180. No person to be registered more than once in any constituency.

(1)No person shall be entitled to be registered in the electoral roll for more than one constituency.

(2)No person shall be entitled to be registered in the electoral roll for any constituency more than once.