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[Cites 0, Cited by 0] [Section 76] [Entire Act]

State of Sikkim - Subsection

Section 76(3) in Sikkim Urban and Regional Planning and Development Act, 1998

(3)No licence shall be granted when the estimated cost of the development work exceeds;
(a)Rupees ten lakhs without the prior approval of the Chief Town Planner;
(b)Rupees twenty five lakhs, without the approval of the Government.