Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 71] [Entire Act] State of Sikkim - Subsection Section 71(6) in Sikkim Urban and Regional Planning and Development Act, 1998 (6)Such order of assessment subject to the provisions of section 72, shall be final and shall not be questioned in any court.
