Section 128 in Sikkim Urban and Regional Planning and Development Act, 1998
128. Power to fix land values within the development area.
(1)Notwithstanding anything contained in any law for the time being in force, every Authority at an interval of every five years, after conducting such enquiry, as may be considered necessary, fix, by notification in the Official Gazette and in a local newspaper, the value of land in respect of each locality of the development area.(2)Different values may be fixed for different localities in a development area after taking into consideration the use to which the land is put at the time of enquiry under sub-section (1).(3)The notification fixing the values of land under sub-section 91) shall require prior Government approval.
