Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Tripura Panchayats (Fourth Amendment) Act, 2009 6 of 2009 [01 October 2009] CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 70 3. Amendment Of Section 107 4. Amendment Of Section 152 Tripura Panchayats (Fourth Amendment) Act, 2009 6 of 2009 [01 October 2009] AN ACT Further to amend the Tripura Panchayats Act, 1993. BE it enacted by the Tripura Legislative Assembly in the 60th year of the Republic of India as follows :- 1. Short Title And Commencement :- (1) This Act may be called the Tripura Panchayats (Fourth Amendment) Act, 2009 ; (2) It shall come into force at once. 2. Amendment Of Section 70 :- In the Tripura Panchayats Act, 1993 (hereinafter referred to as the Principal Act), after clause (c) of sub-section (1) of Section 70, the following new clause shall be added, namely- (d) The members of the Zilla Parishad from the constituencies within the Panchayat Samiti area, ex-officio. 3. Amendment Of Section 107 :- (I) In the Principal Act, in Clause (b) of sub-section (2) of Section 107, the word "Seven" shall be substituted with the word "Five". (II) In sub-section (4) of Section 107 the word "Two" shall be substituted with the word "Five". 4. Amendment Of Section 152 :- (1) In the Principal Act, in sub-section (3) of Section 152 the word "Two" shall be substituted with the word "Five".