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[Cites 0, Cited by 0] [Section 94(2)] [Section 94] [Entire Act]

State of Sikkim - Subsection

Section 94(2)(c) in Sikkim Urban and Regional Planning and Development Act, 1998

(c)On the issuance of a notification under this sub-section-
(i)No person shall change the use of any land or carry out any development of land other than the change for the purpose of agriculture without the written permission of the Chief Town Planner in the case of the regional planning area and the Authority in the case of the development area; and
(ii)No local authority or officer or other Authority shall, notwithstanding anything contained in any other law for the time being in force, grant permission for the change in use of land without the written permission of the Chief Town Planner in the case of the regional planning area and the Authority in the case of the development area;