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[Cites 0, Cited by 0] [Section 56] [Entire Act]

State of Sikkim - Subsection

Section 56(1) in Sikkim Panchayat Act, 1993

(1)Not withstanding any vacancy in the member ship of the Zilla Panchayat, the Prescribed Authority shall as soon as may be (but before the expiration of of thirty days from the date of publication of the notification under section 55)call a meeting of the members of a Zilla Panchayat at such place and at such time as he may fix for electing an Adhakshya and Up-Adhakshya.