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[Cites 0, Cited by 0] [Section 82] [Entire Act]

State of Sikkim - Subsection

Section 82(1) in Sikkim Panchayat Act, 1993

(1)If on a complaint made to it or otherwise, it appears to the State Government that any tax, rate or fee imposed by a Zilla Panchayat, is excessive, it may, after calling a report in this regard, abolish or suspend or reduce the the amount of any tax, rate or fee as the case may be.