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[Cites 0, Cited by 0] [Section 54(1)] [Section 54] [Entire Act]

State of Sikkim - Subsection

Section 54(1)(c) in Sikkim Urban and Regional Planning and Development Act, 1998

(c)That any building or works should be altered or removed; the Authority may, by notice served on the owner,
(i)Require the discontinuance of that use; or
(ii)Impose such conditions, as may be specified in the notice, on the continuance thereof; or
(iii)Require such steps, as may be specified in the notice to be taken for the alternation or removal of any building or works, as the case may be, within such period, being not less than one month, as may be specified therein, after the service of the notice.