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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Tripura - Subsection

Section 34(1) in Tripura Tribal Areas Autonomous District (Establishment of Village Committee) Act, 1994

(1)The superintendence, direction and control of the preparation of electoral rolls, revision of electoral rolls and the conduct of all elections to the Village Committee shall be vested in the State Election Commission constituted by the State Government.