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[Cites 0, Cited by 0] [Section 97] [Entire Act]

State of Sikkim - Subsection

Section 97(2) in Sikkim Urban and Regional Planning and Development Act, 1998

(2)Where any notice, order or other document issued or made under the Act or any rule or regulation made thereunder, requires anything to be done for the doing of which no time is fixed in this Act or rule or regulation made thereunder, the notice, order or other document shall specify a reasonable time for doing the same.