Section 80 in Sikkim Urban and Regional Planning and Development Act, 1998
80. Development works in joint-sector.
- The Authority may enter into collaboration with a promoter or national or international agency to jointly undertake implementation of any development work within the framework of an approved plan on such terms and conditions as may be mutually agreed. Such collaboration may include provision for facilities including shelter for economically weaker sections or sharing of developed plots and built spaces or sharing of profits:Provided that where the collaboration is with an international agency, prior approval of the Government shall be necessary.
