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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Sikkim - Subsection

Section 48(5) in Sikkim Urban and Regional Planning and Development Act, 1998

(5)If within a period of six months from the date from which the purchase notice is served, the Government does not pass any final order hereon, the notice shall be deemed to have been confirmed at the expiration of that period.