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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Tripura - Subsection

Section 49(4) in Tripura Municipal Act, 1994

(4)Notwithstanding anything contained in this section, there shall be no bar to the constitution of a Municipality after a general election on account of election not being held in a ward or a number of wards not exceeding one-fourth of the total number of wards constituting the Municipal area.