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[Cites 0, Cited by 0] [Section 107(2)] [Section 107] [Entire Act]

State of Tripura - Subsection

Section 107(2)(b) in Tripura Panchayats Act, 1993

(b)Not less than seven and not more than eleven persons to be elected in the prescribed manner by the members of the Panchayat Samiti from amongst themselves ;