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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Sikkim - Subsection

Section 22(1) in Sikkim Urban and Regional Planning and Development Act, 1998

(1)The Government may, if it I of opinion that it is necessary so to do in the public interest, by notification, withdraw from the operation of the relevant provisions of this Act, the whole or a part of any development area declared thereunder.