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[Cites 0, Cited by 0] [Section 9(1)] [Section 9] [Entire Act]

State of Tripura - Subsection

Section 9(1)(b) in Tripura Tribal Areas Autonomous District (Establishment of Village Committee) Act, 1994

(b)if held, result of such election cannot be published in the Tripura Gazette by reason of the order of a court or for any other reason, within such time as the District Council considers reasonable.