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[Cites 0, Cited by 0] [Section 74] [Entire Act]

State of Sikkim - Subsection

Section 74(3) in Sikkim Panchayat Act, 1993

(3)Where the State Government is of opinion that any property vested in or belong to a Zilla Panchayat is required for the purpose of any National or State Development plan or for any other public purpose,the State Government may resume such property and upon such resumption the property shall cease to vest in the Zilla Panchayat and shall re-vest in the State Government.