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State of Sikkim - Section

Section 131 in Sikkim Panchayat Act, 1993

131. Power to remove difficulties.

- If any difficulty arises in giving effect to the provisions of this Act, the State Government may take such steps or issue such orders not inconsistent with the provision of this Act as may appear to it to be necessary or expedient for the purpose of removing such difficulty;Provided that no such order shall be made after expiry of a period of two years from the date of commencement of this this of this Act.