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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Sikkim - Subsection

Section 14(2) in Sikkim Panchayat Act, 1993

(2)A Gram Panchayat shall have power to acquire, hold and dispose of property and enter into contract.Provided that in cases of acquisition or disposal of immovable property,the Gram Panchayat shall obtain the previous approval of the State Government.