Section 5 in Sikkim Allotment of House Sites and Construction of Building (Regulation and Control) Act, 1985
5.
(1)All allotments in which the registration whether complete or not and those falling under the notified green belt shall stand cancelled.Explanation. - Allotments for purpose of sub-section (1) mean allotments of house sites on which construction is not completed.(2)The salami paid by the allottee shall be refunded within one month from the date of commencement of this Act.(3)Subject to section 6 such of the allottees whose sites have been cancelled under sub-section (1) shall be given preference for allotment of sites in notified area as notified under sub-section (3) of section 3 if an application is made to that effect.(4)The sites allotted under this Act may be cancelled on grounds of fraud, misrepresentation of facts or bonafide mistake:Provided that no order of cancellation shall be made unless the person concerned has been given an opportunity of making representation.
