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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Tripura - Subsection

Section 4(6) in Tripura Tribal Areas Autonomous District (Establishment of Village Committee) Act, 1994

(6)Seats shall be reserved in the office of the Chairman of Village Committee for Scheduled Castes and Scheduled Tribes, proportionate to their respective population in the Zone on rotation basis as may be prescribed.