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[Cites 0, Cited by 0] [Section 72] [Entire Act]

State of Sikkim - Subsection

Section 72(2) in Sikkim Urban and Regional Planning and Development Act, 1998

(2)On an appeal made to the Board under sub-section (1), the Chief town Planner shall, after giving a reasonable opportunity of being heard to the appellant and the Authority concerned, make a report to the Board.