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State of Sikkim - Section

Section 4 in Married Women's Property Regulation, 1962

4. A Sikkimese woman who holds immovable property in Sikkim at the time of her marriage shall continue to hold such property notwithstanding her marriage with a person who is not a Sikkim Subject and shall have the power to dispose of such property either by sale, mortgage or otherwise to a Sikkim Subject during her life-time.