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[Cites 0, Cited by 0] [Section 76(2)] [Section 76] [Entire Act]

State of Sikkim - Subsection

Section 76(2)(a) in Sikkim Urban and Regional Planning and Development Act, 1998

(a)Grant a licence in the prescribed form after the applicant has furnished to it a bank guarantee equivalent to ten percent of the estimated cost of the development work and has entered into an agreement with it containing such details as may be considered necessary including provisions for ensuring-
(i)The development shall be within the framework of the approved plan and shall conform to the provisions of the development control rules and applicable building rules, bye-laws; and
(ii)That the time schedule within which the development work is to be completed shall be adhered to;