Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of Tripura - Subsection

Section 58(3) in Tripura Municipal Act, 1994

(3)If any question arises as to whether any person or any member has become subject to any of the disqualifications mentioned in sub-section (1) and (2), the question shall be referred for decision to such authority and in such manner as may be notified by the State Government from time to time.