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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Sikkim - Subsection

Section 36(1) in Sikkim Urban and Regional Planning and Development Act, 1998

(1)Every Authority shall, not later than eighteen months from the date of declaration of the development area under section 21, prepare a development plan within the framework of the approved perspective plan covering the whole or part of the development area, as may be necessary, for a period of five years.