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[Cites 0, Cited by 0] [Section 44(1)] [Section 44] [Entire Act]

State of Sikkim - Subsection

Section 44(1)(a) in Sikkim Urban and Regional Planning and Development Act, 1998

(a)Without obtaining a certificate from the Authority certifying that the development charges as leviable under this Act have been paid or that no such development charges are leviable; and