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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Sikkim - Subsection

Section 35(2) in Sikkim Panchayat Act, 1993

(2)If the State Government is of opinion that a Gram Panchayat has persistently made default in the performance of any of the functions assigned to it under subsection (1), the State Government may, after recording its reasons,withdraw such functions from such Gram Panchayat.