Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 51(4)] [Section 51] [Entire Act]

State of Sikkim - Subsection

Section 51(4)(a) in Sikkim Urban and Regional Planning and Development Act, 1998

(a)The notice shall be of no effect pending the final determination or withdrawal of the application or the appeal.