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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Sikkim - Subsection

Section 31(5) in Sikkim Urban and Regional Planning and Development Act, 1998

(5)A copy of the public notice referred to in sub-section (4) shall also be published in the Official Gazette and such publication shall be conclusive evidence that the Map and Register have been duly prepared and adopted.