Section 2(37)(b) in Sikkim Urban and Regional Planning and Development Act, 1998

[Cites 0, Cited by 0] [Section 2(37)] [Section 2] [Entire Act]

State of Sikkim - Subsection

Section 2(37)(b) in Sikkim Urban and Regional Planning and Development Act, 1998

(b)Ordinarily used by the-

(i)Central or any State Government or any local authority or any body corporate, owned or controlled by the Central or any State Government; or

(ii)Public or any class or section of the public for religious worship or for religious congregation;