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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Sikkim - Subsection

Section 2(41) in Sikkim Urban and Regional Planning and Development Act, 1998

(41)"Re-allocation of population" means in relation to an area of bad-layout or obsolete development or a slum area, the making available in that area or elsewhere, of accommodation, for residential purposes or for carrying on business and other activities, together with amenities, to persons living or carrying on business or other activities in the said area who have to be so accommodated so that the said area may be property planned;