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State of Sikkim - Section

Section 36 in Sikkim Panchayat Act, 1993

36. Property and fund of Gram Panchayat.

- All property within the limits of the jurisdiction, of a Gram Panchayat other than property maintained 'by the Central or the State Government or a local authority or any other Gram Panchayat shall vest in and belong to the Gram Panchayat and shall with all other property of whatsoever nature or kind which may become vested in the Gram Panchayat, be under its direction, management and control.