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[Cites 0, Cited by 0] [Section 96] [Entire Act]

State of Sikkim - Subsection

Section 96(4) in Sikkim Urban and Regional Planning and Development Act, 1998

(4)For the purpose of enabling any document to be served on the owner of any property, the officer authorized in this behalf by the Board, or the Authority, as the case may be, by notice in writing require the occupier, if any, or the property to state the name and address of the owner thereof.