Section 45(2)(a) in Sikkim Urban and Regional Planning and Development Act, 1998

[Cites 0, Cited by 0] [Section 45(2)] [Section 45] [Entire Act]

(a)The Authority may pass an order:

(i)Granting permission unconditionally; or

(ii)Granting permission subject to such conditions as it may consider fit, or

(iii)Refusing permission;

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