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State of Sikkim - Section

Section 66 in Sikkim Urban and Regional Planning and Development Act, 1998

66. Transfer of Government land to the Authority.

- The Government may, by order and on such terms and conditions as may be agreed upon between the Government and the Authority, place at the disposal of the Authority any developed or undeveloped Government land situated within the jurisdiction of such Authority for the purpose of development in accordance with the provisions of this Act.