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[Cites 0, Cited by 0] [Section 35(1)] [Section 35] [Entire Act]

State of Sikkim - Subsection

Section 35(1)(b) in Sikkim Urban and Regional Planning and Development Act, 1998

(b)If at any time the Government is satisfied that the Authority is not taking steps necessary to prepare such a plan within that period, the Government may direct the Chief Town Planner to prepare the plan and recover the cost thereof from the Authority concerned out of its funds.