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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Sikkim - Subsection

Section 35(2) in Sikkim Urban and Regional Planning and Development Act, 1998

(2)After the preparation of the Plan, the Chief Town Planner shall submit the Plan to the Board and the Board shall follow the procedure and exercise the powers of the Authority under section 37 and 38.