Section 86 in Sikkim Urban and Regional Planning and Development Act, 1998
86. Increase in duty on certain transfer of immovable property.
(1)The duty imposed under the laws for the time being in force in Sikkim in respect of any deed of transfer of immovable property shall, in the case of immovable property situated within the area under the jurisdiction of the Authority be increased by three percentum on the value of the property transferred or in the case of unsufructuary mortgage on the amount secured by the instrument.(2)All collections resulting from the said increase shall, after deducating incidental expenses, if any, be paid to the Authority at such time and in such manner as may be prescribed.
