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[Cites 0, Cited by 0] [Section 87] [Entire Act]

State of Sikkim - Subsection

Section 87(2) in Sikkim Urban and Regional Planning and Development Act, 1998

(2)The application under sub-section (1) shall be accompanied with a charge, which shall be equivalent to fifty per cent of the difference in market value of the land assessed with its agricultural use and its market value with intended ude, and such other documents, and details as may be prescribed.