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[Cites 0, Cited by 0] [Section 26(2)] [Section 26] [Entire Act]

State of Sikkim - Subsection

Section 26(2)(d) in Sikkim Urban and Regional Planning and Development Act, 1998

(d)Members not exceeding three in number to be nominated by the Government who are elected members of the District Planning Committee or the municipal bodies constituted under the Sikkim Municipalities Act, 1995 or the Panchayats constituted under the Sikkim Panchayat Act, 1993 as may be considered necessary.