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[Cites 0, Cited by 0] [Section 71] [Entire Act]

State of Sikkim - Subsection

Section 71(2) in Sikkim Urban and Regional Planning and Development Act, 1998

(2)The Authority shall, on such application being made, or if no such application is made, after serving notice on the person liable for development charge, determine in the manner specified in sub-section (3) and (4), the development charge, if any, is leviable in respect of that development or use.