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State of Sikkim - Section

Section 108 in Sikkim Panchayat Act, 1993

108. Reference of disputes.

(1)If any dispute arises between two or more Gram Panchayat, within the jurisdiction of the same Zilla Panchayat , it shall be referred to the Zilla Panchayat concerned by any party to the dispute and the decision of the Zilla Panchayat thereon shall be final.
(2)If any dispute arises
(a)between a Gram Panchayat within a district on the one aside and the Zilla Panchayat of the same district on the other, or
(b)between two or more Zilla Panchayat ; or
(c)between one or more Zilla Panchayats in one district on the one side and one or more Gram Panchayat in another district on the other; or
(d)between one or more Gram Panchayats in one district on the one side and the Zilla Panchayat of another district on the other;
such dispute shall be referred to the State Government by any party to the dispute and the decision of the State Government thereon shall be final.