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[Cites 0, Cited by 0] [Section 58(2)] [Section 58] [Entire Act]

State of Sikkim - Subsection

Section 58(2)(b) in Sikkim Urban and Regional Planning and Development Act, 1998

(b)Layout plan and other relevant drawings and details including, if necessary, the imposition of conditions and restrictions in regard to the open space to be maintained about buildings, the percentage of building area for a plot, the number, height and character of buildings allowed in specific areas, the purposes for which buildings or specified areas 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 space and loading and unloading space for any building and the size of projections and advertisement signs and hoardings;