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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Sikkim - Subsection

Section 12(2) in Sikkim Urban and Regional Planning and Development Act, 1998

(2)It shall be the duly of every Government Department and local authority to furnish as soon as may be possible, maps, reports and record as may be required by the Chief Town Planner in the preparation of the regional development plan.