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

State of Tripura - Subsection

Section 34(2) in Tripura Municipal Act, 1994

(2)The Chairperson may, at any time, by giving a notice in writing to the Vice-Chairperson or if there is no Vice-Chairperson, to the Council, resign his office, and the procedure for acceptance or otherwise of the resignation shall be such as may be prescribed.