Section 52(2) in Sikkim Urban and Regional Planning and Development Act, 1998
(2)Where such notice has been served, the provisions of clause (b) of sub-section (4) and sub-section (5) of section 51 shall apply with such modifications as may be necessary:Provided that provisions of clause (a) of sub-section (4) of section 51 shall not apply, in spite of filing an application for permission for development or an appeal as provided in clause (b) of sub-section (3) of section 51, and the notice shall continue to have full effect.
