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[Cites 0, Cited by 0] [Section 94] [Entire Act]

State of Sikkim - Subsection

Section 94(2) in Sikkim Panchayat Act, 1993

(2)Any sum not paid in accordance with the provisions of subsection (1) shall be recoverable as arrears of land revenue if the Gram Panchayat or the Zilla Panchayat as the case may be, passes a resolution to that effect and communicates it to the District Collector.