Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Entire Act] State of Sikkim - Section Section 42 in Sikkim Panchayat Act, 1993 42. Appeal against taxation, fees and rates. - An appeal against the levy of any tax, rate or fee under section 40 may be preferred to the' prescribed authority in such manner and within such time as may be prescribed and the decision of such authority shall be final.
