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State of Sikkim - Section

Section 120 in Sikkim Panchayat Act, 1993

120. Decision on question as to disqualification.

- If any question arises as to whether a person has become subject to any disqualification, the question shall be referred to the Prescribed Authority for his decision and his decision, shall subject to the result of any appeal as may be prescribed, be final.Provided that no order shall be passed under this section unless the person so disqualified is given an opportunity of being heard