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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Sikkim - Subsection

Section 45(1) in Sikkim Panchayat Act, 1993

(1)If on a complaint made to it or otherwise it appears to the State Government that any tax, rate or fee levied by a Gram Panchayat is excessive, it may, after calling for a report from the Gram Panchayat in this regard, abolish, suspend or reduce the amount of any such tax, rate or fee.