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[Cites 0, Cited by 0] [Section 71(4)] [Section 71] [Entire Act]

State of Sikkim - Subsection

Section 71(4)(b) in Sikkim Urban and Regional Planning and Development Act, 1998

(b)Where the application relates to the carrying out of any development in any land, the Authority may refuse to assess the development charge payable in respect thereof, unless it is satisfied that the applicant has an interest in the land sufficient to enable him to carry out such development, or that the applicant is able to obtain such interest and that the applicant will carry out the development within such period as the Authority considers appropriate;