Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 76] [Entire Act]

State of Sikkim - Subsection

Section 76(1) in Sikkim Urban and Regional Planning and Development Act, 1998

(1)Any promoter intending to undertake or carry out any development work shall make an application in writing for grant of a licence to undertake or carry out such work to the Authority in such form accompanied by such documents and fee and in such manner as may be prescribed.