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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Sikkim - Subsection

Section 32(3) in Sikkim Urban and Regional Planning and Development Act, 1998

(3)Any expenses incurred under this section in connection with the preparation and publication of a Map and Register in respect of a regional planning area or a development area shall be met by the Chief Town Planner or the concerned Authority, as the case may be.Chapter-VI Preparation of Plans and Their Approval