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

State of Tripura - Subsection

Section 69(4) in Tripura Panchayats Act, 1993

(4)When the areas of two or more Blocks are united under clause (d) of sub-section(3) of Section 67 so as to constitute a single Block, there shall bereconstitution of the Panchayat Samitis for the newly constituted Blocks in accordance with the provisions of this Act, and the Panchayat Samities of the Blocks so united shall, as from the date of coming into office of the newly constituted Panchayat Samiti, cease to exist.