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[Cites 0, Cited by 0] [Section 95] [Entire Act]

State of Sikkim - Subsection

Section 95(2) in Sikkim Urban and Regional Planning and Development Act, 1998

(2)The powers of the Chief Town Planner or the Board under sub-section (1) shall extend to the whole of the State of Sikkim and the powers of the Authority under sub-section (1) shall extend to its development area and such other area which the Government may have directed to be included in a development plan.