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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Sikkim - Subsection

Section 52(3) in Sikkim Panchayat Act, 1993

(3)An election to constitute a Zilla Panchayat shall be completed :-
(a)before the expiry of its duration specified in sub-section (1) ;
(b)in case of dissolution, before the expiration of a period of six months from the date of such dissolution;
Provided that where the remainder of the period for which the dissolved Zilla Panchayat would have continued is less then six months,it shall be not necessary to hold any election under this clause for constituting the Zilla Panchayat for such period: