Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 132(1)] [Section 132] [Entire Act]

State of Sikkim - Subsection

Section 132(1)(b) in Sikkim Urban and Regional Planning and Development Act, 1998

(b)The terms and conditions of the continuance of use of any land used otherwise than in conformity with a perspective plan or development or an annual plan;