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

State of Sikkim - Subsection

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

(x)The procedure to be followed in granting license and the license fee to be paid by promoters under sub-section (1) of section 75; the form of application and documents to accompany, the amount of application fee, the format of he license form and the fee to be charged for revalidation of the license under section 76;