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[Cites 0, Cited by 1] [Section 10] [Entire Act]

State of Tripura - Subsection

Section 10(1) in Tripura Tribal Areas Autonomous District (Establishment of Village Committee) Act, 1994

(1)The members of Village Committee elected at the first General Election or any general election as the case may be shall hold office for five years from the date appointed for its first meeting and no longer unless otherwise dissolved under any law for time being in force.