Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 53] [Entire Act] State of Sikkim - Subsection Section 53(3) in Sikkim Urban and Regional Planning and Development Act, 1998 (3)The Authority may recover the cost of any expenses incurred by it in this regard from the owner as arrears of land revenue.
