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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Sikkim - Subsection

Section 48(3) in Sikkim Urban and Regional Planning and Development Act, 1998

(3)On receipt of a purchase notice, the Government shall, forthwith, call from the Authority such report or records or both, as may be necessary, which those authorities shall forward to the Government as soon as possible but later than thirty days from the date of their requisition.