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[Cites 0, Cited by 0] [Section 135(2)] [Section 135] [Entire Act]

State of Sikkim - Subsection

Section 135(2)(c) in Sikkim Urban and Regional Planning and Development Act, 1998

(c)For the purpose of realizing properties, funds and dues referred to in clause (a), the functions of the Authority shall be discharged by the Government.