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[Cites 0, Cited by 0] [Section 131(2)] [Section 131] [Entire Act]

State of Sikkim - Subsection

Section 131(2)(f) in Sikkim Urban and Regional Planning and Development Act, 1998

(f)The qualifications, functions, powers and duties of the Chief Town Planner and the Town Planning Member of the Authority including their conditions of service;