Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Sikkim - Section Section 43 in Sikkim Panchayat Act, 1993 43. Recovery of, arrears. - Any arrear of tax, rate or fee levied under section 40 shall be recoverable as arrears of land revenue or public demand If the Gram Panchayat passes a resolution to that effect and communicates it to the District Collector.
