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 4A] [Entire Act] State of Tripura - Subsection Section 4A(21) in Tripura Panchayats Act, 1993 (21)"General election" means an election of members held for constitution of Gram of Gram Panchayats, Panchayat Samities or Zilla Parishads in such areas as the State Government may, by notification, specify and includes the first General Election ;
