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[Cites 0, Cited by 0] [Section 114] [Entire Act]

State of Sikkim - Subsection

Section 114(b) in Sikkim Panchayat Act, 1993

(b)has exceeded or abused its powers, the State Government may, by order, to be published in the Official Gazette stating the reasons therefore, supersede the Gram Panchayat or Zilla Panchayat, as the case may be, and direct that it be reconstituted within such period not exceeding the maximum period of one year ;