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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Sikkim - Subsection

Section 48(2) in Sikkim Urban and Regional Planning and Development Act, 1998

(2)The purchase notice shall be accompanied by a copy of an application made by the applicant to the Authority, and of an order or decision of that Authority and of the Government, if any, in respect of which the notice is given.