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] [Section 45] [Entire Act]

State of Sikkim - Subsection

Section 45(7) in Sikkim Urban and Regional Planning and Development Act, 1998

(7)The Government on receipt of the proposals for development together with the objections of the Authority shall, in consultation with the Chief Town Planner either approve the proposals with or without modifications or direct the concerned department or local authority, as the case may be, to make such modification in the proposals as they consider necessary in the circumstances.