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[Cites 0, Cited by 0] [Section 78(5)] [Section 78] [Entire Act]

State of Tripura - Subsection

Section 78(5)(b) in Tripura Panchayats Act, 1993

(b)the Chairman is by reason of leave, illness, or other cause, temporarily unable to act, the Vice-Chairman shall exercise the powers, perform the functions and discharge the duties of the Chairman until a new Chairman is elected and assumes office or until the Chairman resumes his duties, as the case may be.