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 127] [Entire Act] State of Sikkim - Subsection Section 127(6) in Sikkim Panchayat Act, 1993 (6)The Chairman of every District Planning Committee shall forward the development plan,as recommended by the District Planning Committee,to the State Government for consideration,approval and implementation.
