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[Cites 0, Cited by 0] [Section 22(2)] [Section 22] [Entire Act]

State of Sikkim - Subsection

Section 22(2)(b) in Sikkim Urban and Regional Planning and Development Act, 1998

(b)The Government shall, in consultation with the Board, and the local authority or authorities concerned, frame a Scheme determining the portion of the balance of the fund of the Authority concerned which shall vest in the Government and in the local authority or authorities concerned, and the manner in which the properties and liabilities of the Authority shall be apportioned between the Government and such local authority or authorities, and on the Scheme being notified in the Official Gazette, the fund, property and liabilities of the Authority shall vest and be apportioned accordingly.