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[Cites 0, Cited by 0] [Section 93] [Entire Act]

State of Sikkim - Subsection

Section 93(2) in Sikkim Panchayat Act, 1993

(2)Where a person referred to in sub-section (2) of section 92 who has been surcharged as authorizing an illegal expenditure, appeals to the State Government under this section, the State Government shall set aside surcharge if it is proved to its satisfaction that such person voted for the resolution or motion in good faith.