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 0] [Section 3] [Entire Act] State of Sikkim - Subsection Section 3(2) in Sikkim Panchayat Act, 1993 (2)As soon as may be after the constitution of a Gram under sub-section (1), the State Government may,by notification,divide each Gram into wards and each ward shall as far as possible, comprise of a Revenue Block.
