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[Cites 0, Cited by 0] [Section 135(2)] [Section 135] [Entire Act]

State of Sikkim - Subsection

Section 135(2)(a) in Sikkim Urban and Regional Planning and Development Act, 1998

(a)All properties, funds and dues which are vested in, or realizable by the Authority shall vest in or be realizable by the Government or any agency or agencies, as may be specified by the Government in this behalf;