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[Cites 0, Cited by 0] [Section 115(1)] [Section 115] [Entire Act]

State of Sikkim - Subsection

Section 115(1)(c) in Sikkim Panchayat Act, 1993

(c)all properties vested in the Gram Panchayat or Zilla Panchayat, as the case may be shall remain vested in the State Government until the reconstitution of such Gram Panchayat or Zilla Panchayat;