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[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of Sikkim - Subsection

Section 58(4) in Sikkim Urban and Regional Planning and Development Act, 1998

(4)No development scheme shall be framed by the Authority and no project shall be formulated by any other person or body including departments of Central and State Governments unless they are in conformity with the provisions of a plan approved under this Act.