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[Cites 0, Cited by 0] [Section 131(2)] [Section 131] [Entire Act]

State of Sikkim - Subsection

Section 131(2)(w) in Sikkim Urban and Regional Planning and Development Act, 1998

(w)The levy, manner of assessment and recovery of development charged exemption from its levy under section 69, 70 and 71, and the manner of appeal under section 72;