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] [Entire Act] State of Tripura - Section Section 53 in Tripura Municipal Act, 1994 53. Disqualification for registration in an electoral roll. - The disqualifications for registration in an electrol roll for a Municipal area shall be the same as provided in section 16 of the Representation of the people Act, 1950.
