Section 68 in Sikkim Urban and Regional Planning and Development Act, 1998
68. Disposal of land and other property by the Authority.
- The disposal of any land acquired by the Government and transferred to the Authority under section 63 or any land transferred to the Authority under section 63 or any land transferred to it under section 65, 66, or 67 or any other land with or without carrying out development thereon, or any other improvable property belonging to the Authority, shall be done in accordance with the rules made for the purpose in this behalf.Chapter-X Levy, Assessment and Recovery of Development Charge
