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State of Sikkim - Section

Section 102 in Sikkim Panchayat Act, 1993

102. Procedure and powers of the Commission.

- The Commission shall determine their procedure and in the performance of their function shall have all the powers of a Civil Court under the Code of Civil Procedure, 1908 while trying a suit in respect of the following matters, namely:-
(a)summoning and enforcing the :attendance of witnesses;
(b)requiring the production or any documents;
(c)requisitioning any public record from any Court or office.
(d)such other powers as may be prescribed.