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[Cites 0, Cited by 0] [Section 127(5)] [Section 127] [Entire Act]

State of Sikkim - Subsection

Section 127(5)(a) in Sikkim Panchayat Act, 1993

(a)have regard to:-
(i)matters of common interest between the Panchayat and Municipalities including spatial Planning, sharing of water and other physical and natural resources, the integrated development of infrastructure and environment conservation.
(ii)the extent type of available resources whether financial or otherwise;