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State of Sikkim - Section

Section 51 in Sikkim Panchayat Act, 1993

51. Incorporation of Zilla Panchayat.

(1)Every Zilla Panchayt shall be a body corporate having perpetual succession and a common seal and shall by its corporate name sue and be sued.
(2)A Zilla Panchayat, shall have power to acquire, hold and dispose of property, the and to enter in to contract;Provided that in all cases of acquisition or disposal of immovable property, the Zilla Panchayat shall obtain the previous approval of the State Government.