Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Sikkim - Section

Section 90 in Sikkim Urban and Regional Planning and Development Act, 1998

90. Contribution by municipal bodies to the development fund.

- Every municipal body within the development area shall, at the beginning of the financial year, contribute from municipal fund, a sum not less than ten per cent of its total receipts from all sources during the last preceding year to the development fund of the Authority, as the Government may specify from time to time.