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[Cites 0, Cited by 0] [Section 54(4)] [Section 54] [Entire Act]

State of Sikkim - Subsection

Section 54(4)(b) in Sikkim Panchayat Act, 1993

(b)the Adhakshya is, by reason of leave, illness or other cause, temporarily unable to act, the Up-Adhakshya shall exercise the powers, perform the functions and discharge the duties of the Adhakshya until new Adhakshya is elected and assumes office or Until the Adhakshya resumes his duties, as the case may be.