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[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Tripura - Subsection

Section 51(3) in Tripura Municipal Act, 1994

(3)The electoral roll for a municipal area shall be prepared, revised or corrected by the election authority in accordance with such rules as may be made by the State Government in this behalf:Provided that there shall be a preliminary publication of such electoral roll after preparation or revision to be followed by final publication after hearing of objections in the manner prescribed.