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State of Sikkim - Section

Section 14 in Sikkim Urban and Regional Planning and Development Act, 1998

14. Power of Government to require the Chief Town Planner to prepare a regional development plan for any area.

- Notwithstanding anything contained in section 12, the Government may be notification require the Chief Town Planner to prepare and submit to the Board before a fixed date, a regional development plan in respect of any area.