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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Sikkim - Subsection

Section 38(4) in Sikkim Urban and Regional Planning and Development Act, 1998

(4)The Chief Town Planner or the District Planning Committee, shall further examine the development plan, in the light of specific modifications suggested by it under sub-section (2) and communicate within thirty days from the date of resubmission of the plan, under sub-section (3), its concurrence in writing with or without further specific modifications.