Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1] [Section 5] [Entire Act]

State of Sikkim - Subsection

Section 5(4) in Sikkim Allotment of House Sites and Construction of Building (Regulation and Control) Act, 1985

(4)The sites allotted under this Act may be cancelled on grounds of fraud, misrepresentation of facts or bonafide mistake:Provided that no order of cancellation shall be made unless the person concerned has been given an opportunity of making representation.