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State of Tripura - Section

Section 192 in Tripura Panchayats Act, 1993

192. Bar of Jurisdiction of Court.

- Notwithstanding anything in this Act, no court shall have any jurisdiction in respect of any matters connected with the disqualification of members of Gram Panchayat under Section 16, member of Panchayat Samiti under section 76 and member of Zilla Parishad under section 128.