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[Cites 0, Cited by 0] [Section 131(2)] [Section 131] [Entire Act]

State of Sikkim - Subsection

Section 131(2)(z) in Sikkim Urban and Regional Planning and Development Act, 1998

(z)The manner in which a acquisition notice is to be served, and claim for compensation is to be made, the time within which such claim is to be made and the procedure to be followed for assessment of compensation;
(za)The form of the budget of the Board and the Authority, the date on or before it shall be prepared, the manner or preparing it and the number of copies that has to be sent to the Government under section 84;
(zb)The time by which and the manner in which the increase in stamp duty under section 86 shall be credited to the Development Fund of the Authority;
(zc)The details and documents to accompany the application for change of use of agricultural land under section 8;
(zd)The form and the date before which the annual reports are to be submitted under section 91;
(ze)The manner of and condition subject to which the pension and provident fund shall be constituted under section 92; and
(zf)Any other matter within has to be or may be prescribed by rules or any other matter for efficient administration of the objectives of this Act.