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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Sikkim - Subsection

Section 37(4) in Sikkim Panchayat Act, 1993

(4)No compensation other, than the amount paid by the Gram Panchayat for such transfer and the market value of any building or works erected or executed on such property by the Gram Panchayat at the time of resumption shall be payable. Any sum so received shall be credited to the Gram Panchayat Fund.