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[Cites 0, Cited by 0] [Section 59B] [Entire Act]

State of Tripura - Subsection

Section 59B(4) in Tripura Municipal Act, 1994

(4)If a person is a member of the Tripura Legislative Assembly or the Tripura Tribal Areas Autonomous District Council or a Panchayat or other local authority, then such person, if elected as member of the municipality, shall resign from such office within 14 days failing which the seat to which he has been elected shall be deemed to have become vacant.