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[Cites 0, Cited by 0] [Section 130(5)] [Section 130] [Entire Act]

State of Tripura - Subsection

Section 130(5)(b) in Tripura Panchayats Act, 1993

(b)the Sabhadhipati is absent by reason of leave, illness or other cause, the Sahakari Sabhadhipati shall exercise the powers, perform the functions and discharge the duties of the Sabhadhipati until a new sabhadhipati is elected and assumes office or until the Sabhadhipati resumes his duties as the case may be.