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[Cites 0, Cited by 0] [Section 70] [Entire Act]

State of Sikkim - Subsection

Section 70(1) in Sikkim Urban and Regional Planning and Development Act, 1998

(1)For the purpose of assessing the development charge, the use of land and building shall be classified under the following categories:
(a)Agricultural,
(b)Residential,
(c)Industrial,
(d)Commercial, and
(e)Miscellaneous.