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[Cites 0, Cited by 0] [Section 78] [Entire Act]

State of Sikkim - Subsection

Section 78(2) in Sikkim Urban and Regional Planning and Development Act, 1998

(2)The developed plots or built-up space reserved for economically weaker sections of the society shall be allotted by the promoter to only those beneficiaries who are identified by the Authority, at such cost as may be mutually agreed.