Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 89] [Entire Act] State of Sikkim - Subsection Section 89(2) in Sikkim Urban and Regional Planning and Development Act, 1998 (2)The amount of users, charges to be levied and its manner of assessment and collection shall be such as may be prescribed under regulations.
