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[Cites 0, Cited by 0] [Section 48(1)] [Section 48] [Entire Act]

State of Sikkim - Subsection

Section 48(1)(b) in Sikkim Urban and Regional Planning and Development Act, 1998

(b)Any land is allotted by a plan for the purpose of any functions of a Government or a local authority or a statutory body, or land is designated in such plan as a site proposed to be developed for the purposes of any functions of any such Government, authority or body; or