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State of Tripura - Section

Section 138 in Tripura Panchayats Act, 1993

138. Meeting of Zilla Parishad.

(1)Every Sabhadhipati or Sahakari Sabhadhipati elected under Section 136 and every member elected under Section 137 to fill a casual vacancy shall hold office for the unexpired portion of the term of office of the person in whose place he is so elected.