Section 48(1)(d) in Sikkim Urban and Regional Planning and Development Act, 1998

[Cites 0, Cited by 0] [Section 48(1)] [Section 48] [Entire Act]

State of Sikkim - Subsection

Section 48(1)(d) in Sikkim Urban and Regional Planning and Development Act, 1998

(d)Any land for the development of which permission is refused or is granted subject to conditions, and any owner of land referred to an clauses (a), (b), (c) or (d) claims:-

(i)That the land has become incapable or reasonably beneficial use in its existing state; or

(ii)Where planning permission is given subject to conditions that the land cannot be rendered capable or reasonably beneficial use by the carrying out of the permitted development in accordance with the conditions; or

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State of Sikkim - Subsection

Section 48(1)(d) in Sikkim Urban and Regional Planning and Development Act, 1998