Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 128] [Entire Act] State of Sikkim - Subsection Section 128(3) in Sikkim Urban and Regional Planning and Development Act, 1998 (3)The notification fixing the values of land under sub-section 91) shall require prior Government approval.
