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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Tripura - Subsection

Section 25(3) in Tripura Municipal Act, 1994

(3)In the case of any causal vacancy in the office of the Chairperson caused by death, resiganation, removal or otherwise, the elected members shall, in accordance with such prececlure may be prescribed, elect one of the elected members to fill up the vacancy.