Section 93 in Sikkim Urban and Regional Planning and Development Act, 1998
93. Action by Government while issuing notification under sub-section (3) of section 1.
- Simultaneously with the coming into force of the provisions of this Act in any area by notification under sub-section (3) of section 1 with effect from such date as may be specified therein, the Government shall frame a scheme determining-(a)The Government authorities or the Development authorities, if any, or by whatever name called, constituted under any other law in force in the area, which shall cease to exist from the said date;(b)The transfer of all the officers and employees of the authorities as mentioned in clause (a) above to the concerned Authority, from the said date;(c)Proportion of all properties, funds and dues which are vested in or realizable by the authorities mentioned in clause (a) which shall vest in or be realizable by Authority or authorities, as the case may be;(d)Proportion of all liabilities which are enforceable against the authorities mentioned in clause (a) above which shall be enforceable by the authorities, as the case may be;(e)For the purpose of realizing properties, funds and dues referred to in clause (c) above, the functions of the authorities mentioned in clause (a) above shall be discharged by the Authority.
