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[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Sikkim - Subsection

Section 51(2) in Sikkim Panchayat Act, 1993

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