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[Cites 0, Cited by 0] [Section 17(4)] [Section 17] [Entire Act]

State of Sikkim - Subsection

Section 17(4)(b) in Sikkim Panchayat Act, 1993

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