Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Tripura Municipal (Fourth Amendment) Act, 2010 CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 18 Tripura Municipal (Fourth Amendment) Act, 2010 AN ACT Further to amend the Tripura Municipal Act, 1994 BE it enacted by the Tripura Legislative Assembly in the 61st year of the Republic of India as follows:- 1. Short Title And Commencement :- (1) This Act may be called the Tripura Municipal (Fourth Amendment) Act, 2010. (2) It shall come into force on such date as the State Government may by notification in the official gazette, appoint. 2. Amendment Of Section 18 :- In the principal Act, in sub-section (2), (3) and (5) of Section 18, the words " Not less than one-third " shall be substituted with the words " Fifty percent " After sub-section(3), the following proviso shall be added namely : " Provided that such reservation, as prescribed in sub-section (2), (3) and (5) of Section 18, may be less than fifty percent if the particular Municipal Council or Nagar Panchayat is constituted with members in odd numbers."