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[Cites 0, Cited by 0] [Section 66] [Entire Act]

State of Sikkim - Subsection

Section 66(4) in Sikkim Panchayat Act, 1993

(4)If a member of a Zilla Panchayat referred to clause (c) of sub-section (1) of section 50 ceases to be the member of the Parliament or as the case may be, member of the Legislative Assembly of the State, he shall cease to be the member of the Zilla Panchayat and the newly elected person shall become the member of the Zilla Panchayat.