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[Cites 0, Cited by 0] [Section 22(2)] [Section 22] [Entire Act]

State of Sikkim - Subsection

Section 22(2)(a) in Sikkim Urban and Regional Planning and Development Act, 1998

(a)The relevant provisions of this Act and all rules, regulations, bye-laws, notifications, orders, directions and powers made, issued or conferred thereunder shall, cease to apply to the said area or part and the Authority, if any, constituted, under this Act shall cease to have jurisdiction in respect of the said area or part, as the case may be, but where any Authority has been constituted exclusively for such area or part, such Authority shall, on the date of the notification, stand dissolved;