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[Cites 0, Cited by 0] [Section 69] [Entire Act]

State of Sikkim - Subsection

Section 69(3) in Sikkim Urban and Regional Planning and Development Act, 1998

(3)Notwithstanding anything contained in sub-section (1) and (2), no development charge shall be levied on development or institution of, change of use of any land vested in, or under the control or possession of the Central Government, the State Government or any local authority.