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[Cites 0, Cited by 0] [Section 75] [Entire Act]

State of Sikkim - Subsection

Section 75(2) in Sikkim Urban and Regional Planning and Development Act, 1998

(2)Before granting such license under such-section (1), the Authority shall ensure that development charges as leviable under this Act have been paid or that no development charges are leviable under this Act.