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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Sikkim - Subsection

Section 37(5) in Sikkim Urban and Regional Planning and Development Act, 1998

(5)If the concurrence of the Chief Town Planner or the District Planning Committee is not received within the time allowed under sub-section (2) or sub-section (4), the concurrence shall be deemed to have been given by the Chief Town Planner or, as the case may be, the District Planning Committee.