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[Cites 0, Cited by 0] [Section 132(1)] [Section 132] [Entire Act]

State of Sikkim - Subsection

Section 132(1)(i) in Sikkim Urban and Regional Planning and Development Act, 1998

(i)The amount of leviable users charges and its manner of collection under sub-section (2), and terms and conditions including beneficiaries from which users charges may be collected under sub-section (3) of section 89;