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[Cites 0, Cited by 0] [Section 45(6)] [Section 45] [Entire Act]

State of Sikkim - Subsection

Section 45(6)(b) in Sikkim Urban and Regional Planning and Development Act, 1998

(b)Submit the proposals for development together with the objections raised by the Authority to the Government for decision. When proposals and objections have been submitted, no development shall be undertaken until the Government has finally decided on that matter.