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[Cites 0, Cited by 0] [Section 74] [Entire Act]

State of Sikkim - Subsection

Section 74(4) in Sikkim Panchayat Act, 1993

(4)No compensation other than the amount paid by the Zilla Panchayat for such transfer and the market value of any building or works erected or executed on such property by the Zilla Panchayat at the time of such resumption shall be payable. Any sum so received shall be credited to the Zilla Panchayat Fund.