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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Sikkim - Subsection

Section 4(iii) in Sikkim Land Act, 2014

(iii)where the prescribed authority is of the opinion that the registration and mutation cannot be accorded he shall call upon the applicant to adduce additional material/evidence, if any, within 30 (thirty) days to support the registration and mutation application;