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[Cites 0, Cited by 0] [Section 69] [Entire Act]

State of Tripura - Subsection

Section 69(3) in Tripura Panchayats Act, 1993

(3)When the area of any Block is divided under clause (c) of subsection (3) of Section 67, so as to constitute two or more Blocks, there shall be reconstruction of the Panchayat Samiti for the newly constituted Blocks in accordance with the provisions of this Act, and the Panchayat Samiti of the Block so divided shall, as from the date of coming into office of the newly constituted Panchayat Samitis, cease to exist.