Section 102(1) in Sikkim Urban and Regional Planning and Development Act, 1998
(1)Whenever any building or any street, square or other land, or any part thereof, which is situated within any development area and is vested in any local authority is required for the purposes of development by the Authority, it shall give notice accordingly to the Executive Officer of the concerned local authority, and such building, street, square, other land or part thereof, shall, notwithstanding anything contained in the law under which the said local authority is constituted, thereupon vest in the Authority.
