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[Cites 0, Cited by 1] [Section 87] [Entire Act]

State of Tripura - Subsection

Section 87(2) in Tripura Panchayats Act, 1993

(2)Ten clear days' notice of an ordinary meeting and seven clear days' notice of a special meeting, specifying the time at which such meeting is to be held and the business to be transacted thereat, shall be sent to the members and pasted up at the office of the Panchayat Samiti. Such notice shall include, in case of special meeting, any motion or proportion mentioned in the written request made for such meeting.