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[Cites 0, Cited by 0] [Section 59A(1)] [Section 59A] [Entire Act]

State of Tripura - Subsection

Section 59A(1)(b) in Tripura Municipal Act, 1994

(b)if he votes or abstain from voting in the municipality contrary to any direction issued by the political party to which he belongs or by a person or authority authorized by that political party to issue such directin, without obtaining in either cases, prior written permission of such political party, person or authority and such voting or abstention has not been condoned by such political party, person or authority, within 30 days from the date of such voting or abstention.