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[Cites 0, Cited by 0] [Section 94(1)] [Section 94] [Entire Act]

State of Sikkim - Subsection

Section 94(1)(c) in Sikkim Urban and Regional Planning and Development Act, 1998

(c)If any person contravenes the provisions contained in sub-section (1) or sub-section (2), the Chief Town Planner or the Authority, as the case may be, may direct such person by notice in writing to stop any work in progress, and after making inquiry in the prescribed manner,