Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 13(3)] [Section 13] [Entire Act] State of Tripura - Subsection Section 13(3)(b) in Tripura Municipal Act, 1994 (b)two or more wards, the members representing such wards in the Municipality shall elect one of them to be the Chairperson of that Committee ..