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[Cites 0, Cited by 0] [Section 115(1)] [Section 115] [Entire Act]

State of Sikkim - Subsection

Section 115(1)(b) in Sikkim Panchayat Act, 1993

(b)all the powers,duties and functions which, under the provisions of this Act or any rules made thereunder or any law for the time being in force may be exercised, discharged or performed by the Gram Panchayat or Zilla Panchayat as the case may be, shall be exercised, discharged or performed by such authority, person or persons as may appointed by the State Government in this behalf;