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[Cites 0, Cited by 0] [Section 94(1)] [Section 94] [Entire Act]

State of Sikkim - Subsection

Section 94(1)(d) in Sikkim Urban and Regional Planning and Development Act, 1998

(d)Any expenses incurred by the Chief Town Planner or the Authority, as the case may be, under sub-section (3) shall be a sum due to them under this Act which may be recovered from the person in default or the owner of the plot as arrears of land revenue; and