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State of Tripura - Section

Section 26 in Tripura Panchayats Act, 1993

26. Term of office of Pradhana, Upa-Pradhan or member filling casul vacancy.

- Every Pradhan or Upa-Pradhan elected under Section 24, and every member elected under Section 25 to fill a casual vacancy, shall hold office for the unexpired portion of the term of office of the person in whose place he is so elected.