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[Cites 0, Cited by 0] [Section 132(1)] [Section 132] [Entire Act]

State of Sikkim - Subsection

Section 132(1)(d) in Sikkim Urban and Regional Planning and Development Act, 1998

(d)The summoning and holding of meetings of a Committee constituted under section 27, the time and place where such meeting are to be held, the conduct of business at such meeting and the number of members necessary to form a quorum under sub-section (2) of section 27;