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

State of Sikkim - Subsection

Section 76(4) in Sikkim Urban and Regional Planning and Development Act, 1998

(4)The licence so granted shall be valid for a period of three years, it may, however, be renewed for reasons to be recorded in writing from time to time for a period not exceeding one year on payment of prescribed fee.