Section 9(2) in Sikkim Allotment of House Sites and Construction of Building (Regulation and Control) Act, 1985
(2)Where it appears 'to the State Government that immediate action-is necessary for the purpose of preventing imminent danger to any person or property, it shall be the duty of the State Government itself to take such immediate action; and in such case it shall not be necessary for the State Government to give notice, if it appears to it that the object of taking immediate action shall be defeated by the delay incurred in giving notice.
