Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Sikkim - Section

Section 44 in Sikkim Panchayat Act, 1993

44. Action by District Collector.

(1)The District Collector, on receipt or such communication of the sum recoverable under section43 on being satisfied with the demand, shall proceed to recover. it. ,
(2)Any sum so recovered shall be sent to the Gram Panchayat and shall be. credited to the Gram Panchayat Fund.