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[Cites 0, Cited by 0] [Section 54(4)] [Section 54] [Entire Act]

State of Sikkim - Subsection

Section 54(4)(a) in Sikkim Urban and Regional Planning and Development Act, 1998

(a)Has suffered damage in consequence of the compliance with the notice, by the depreciation of any interest in the land to which he is entitled or by being disturbed in his enjoyment or the land, or