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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Sikkim - Subsection

Section 4(ii) in Sikkim Land Act, 2014

(ii)the prescribed authority shall on receipt of the application for registration and mutation verify the same and publish it inviting objection, if any, within a period of 30 (thirty) days from the date of publication of notification and thereafter shall proceed to dispose of the registration and mutation application as per the rule as may be prescribed;