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[Cites 0, Cited by 0] [Section 48(1)] [Section 48] [Entire Act]

State of Sikkim - Subsection

Section 48(1)(e) in Sikkim Urban and Regional Planning and Development Act, 1998

(e)The owner of the land because of its designation or allocation in any plan claims that he is unable to sell it except at a lower price than that at which he might have reasonably expected to sell if it were not so designated or allocated;