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[Cites 0, Cited by 0] [Section 89] [Entire Act]

State of Sikkim - Subsection

Section 89(1) in Sikkim Urban and Regional Planning and Development Act, 1998

(1)In order to recover fully or partly the capital expenditure and the cost of maintenance of utilities, amenities, services or facilities provided by the Authority, it may levy and collect a charge from the users, (hereinafter called the users' charge).