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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Tripura - Subsection

Section 41(3) in Tripura Tribal Areas Autonomous District (Establishment of Village Committee) Act, 1994

(3)[ No such order shall be made after expiry of two years from the date of completion of first election.] [Substituted by the 3rd Amendment Act, 2005.]