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[Cites 0, Cited by 0] [Section 109] [Entire Act]

State of Sikkim - Subsection

Section 109(3) in Sikkim Panchayat Act, 1993

(3)When an inspection of a Gram Panchayat or Zilla Panchayat is undertaken by any officer referred to in sub-section (1) a report of such inspection shall be submitted by such officer to the State Government as soon as possible but not beyond a period of thirty days after the date of completion of inspection;