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State of Sikkim - Section

Section 18 in Sikkim Panchayat Act, 1993

18. Election or nomination of Sabhapati, Up-Sabhapati, Sachiva & members to be published.

- Every election or nomination of a Sabhapati, Up-Sabhapati, Sachiva and members of Gram Panchayat, as the case may be shall be published by the State Government by notificationand such persons shall enter upon their respective office from the date of such publication.Provided that if no such publication has been made the Sabhapati, Up-Sabhapati, Sachiva and members shall be deemed to have entered upon their respective office from the date of declaration of result of their election or nomination, as the case may be.