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[Cites 0, Cited by 0] [Section 128] [Entire Act]

State of Sikkim - Subsection

Section 128(1) in Sikkim Urban and Regional Planning and Development Act, 1998

(1)Notwithstanding anything contained in any law for the time being in force, every Authority at an interval of every five years, after conducting such enquiry, as may be considered necessary, fix, by notification in the Official Gazette and in a local newspaper, the value of land in respect of each locality of the development area.