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] [Entire Act] State of Sikkim - Section Section 81 in Sikkim Panchayat Act, 1993 81. Action by District Collector. (1)The District Collector on receipt of communication under Section 77 and on being satisfied with the demand shall proceed to recover it.(2)Any sum so recovered shall be sent to the Zilla Panchayat and shall be credited under Zilla Panchayat fund.
