Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 91] [Entire Act]

State of Sikkim - Subsection

Section 91(3) in Sikkim Panchayat Act, 1993

(3)On receipt of the report under under sub-section (2), it shall be competent for the State Government to pass such orders thereon as it may think fit.The orders of the State Government shall, save as provided in sections 92 and 93 be final and the Gram Panchayat or the Zilla Panchayat concerned shall take action in accordance with such orders.