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

State of Sikkim - Subsection

Section 94(1) in Sikkim Panchayat Act, 1993

(1)The sum certified by the auditor to be due from any person under section 92 or when an appeal is made under sub-section (1) of section 93, such sum as may be ordered by the State Government to be due from such person shall,within two months of the date of certification, or order, as the case may be, paid such person to the Gram Panchayat or the Zilla Panchayat concerned which shall credit the sum to the Fund of the Gram Panchayat or the Zilla Panchayat concerned.