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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Sikkim - Subsection

Section 49(3) in Sikkim Urban and Regional Planning and Development Act, 1998

(3)If the owner does not accept compensation, and gives notice, within such time as may be prescribed, of his refusal to accept, the Authority shall refer the matter for the adjudication of the Court and the decision of the Court shall be final and binding on the owner and Authority.