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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Sikkim - Subsection

Section 23(2) in Sikkim Urban and Regional Planning and Development Act, 1998

(2)Where a local authority is appointed as a development authority under sub-section (1), the provisions of sections 21, 25 and 26 shall not apply, and he provisions of the Act by which such local authority is constituted shall continue to apply to it in respect of maters covered by the aforesaid sections.