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[Cites 0, Cited by 0] [Section 36(3)] [Section 36] [Entire Act]

State of Sikkim - Subsection

Section 36(3)(g) in Sikkim Urban and Regional Planning and Development Act, 1998

(g)Implementation mechanism which shall include-
(i)Phasing of proposals contained in the development plan depending upon the priorities determined;
(ii)Identification of sector-wise schemes and projects to be implemented by Central or State Government, authority, corporate bodies, co-operative and private sector;
(iii)Development promotion regulations for promoting and regulating the use and development of land including imposition of conditions and restrictions in regard to the open spaces to be maintained for the buildings, the Floor Ratio or the Floor Space Index, the location, number, size, height, number of storeys and character of buildings and density of built-up area allowed in specified area, the use and purposes to which the building or specified areas of land may or may not be appropriated, the sub-division of plots, the discontinuance of objectionable uses of land in any area in reasonable periods, parking spaces, loading and unloading space for any building and the size of any projections and advertisement signs and hoarding and other matters as may be considered necessary for carrying out the purposes of this Act;
(iv)Fiscal requirements and resource mobilization proposals;