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[Cites 0, Cited by 0] [Section 54(4)] [Section 54] [Entire Act]

State of Sikkim - Subsection

Section 54(4)(b) in Sikkim Urban and Regional Planning and Development Act, 1998

(b)Has carried out any work in compliance with the notice, and claims from the authority within the time and in the manner prescribed, compensation in respect of that damage, or of any expenses reasonably incurred by him for complying with the notice, the provisions of sub-section (2) and (3) of section 49 shall apply with such modifications as may be necessary.