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State of Sikkim - Section

Section 98 in Sikkim Urban and Regional Planning and Development Act, 1998

98. Authentication of orders and documents.

- All permissions, orders, decisions, notices and other documents of the Chief Town Planner, the Board, or the Authority shall be authenticated by the signature or such officer as may be authorized by the Chief Town Planner or the Board or the Authority, as the case may be, in this behalf.