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[Cites 0, Cited by 0] [Section 20(6)] [Section 20] [Entire Act]

State of Tripura - Subsection

Section 20(6)(b) in Tripura Panchayats Act, 1993

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