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State of Sikkim - Section

Section 55 in Sikkim Urban and Regional Planning and Development Act, 1998

55. Interim provision pending preparation of plan.

- Where the Authority in exercise of its functions and powers with respect to any area under it, is required to have regard to the provisions of a plan before such plan has become operative, the Authority shall have regard to the provisions which in its opinion will be required to be included for securing the proper planning of the concerned area.