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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Sikkim - Subsection

Section 45(8) in Sikkim Urban and Regional Planning and Development Act, 1998

(8)The "Operational Constructions" of the departments of the Central or State Government or local authority, as may be notified by the Government from time to time, shall be exempted from the purview of the Authority.