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State of Sikkim - Section

Section 21 in Sikkim Panchayat Act, 1993

21. Re-consideration of matters disposed by the Gram Panchayat.

- No matter once finally disposed of by the Gram Panchayat of shall be reconsidered by it within the period of six months unless the recorded consent of not less than one half of its total number of members has been obtained thereto.