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 119] [Entire Act] State of Sikkim - Subsection Section 119(5) in Sikkim Panchayat Act, 1993 (5)The order passed by the authority upon an application under sub-section (1) shall be final and conclusive and shall not be questioned in any civil court.
