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[Cites 0, Cited by 0] [Section 94(1)] [Section 94] [Entire Act]

State of Sikkim - Subsection

Section 94(1)(e) in Sikkim Urban and Regional Planning and Development Act, 1998

(e)No person shall be entitled to compensation in respect of any damage, loss or injury resulting from any action taken by the Chief Town Planner or the Authority under sub-section (1).