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[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of Sikkim - Subsection

Section 57(2) in Sikkim Urban and Regional Planning and Development Act, 1998

(2)Notwithstanding anything contained in sub-section (1), it shall be lawful for the Authority to undertake development in any areas outside its jurisdiction for the purpose of providing amenities and utilities which are wholly or partly beneficial to the residents of the area under its jurisdiction.