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[Cites 0, Cited by 0] [Section 94(2)] [Section 94] [Entire Act]

State of Sikkim - Subsection

Section 94(2)(d) in Sikkim Urban and Regional Planning and Development Act, 1998

(d)Any permission which the Chief Town Planner or the Authority, as the case may be, may grant under this sub-section shall be subject to such conditions and restrictions as may be imposed in this behalf by the Government.