Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 131(2)] [Section 131] [Entire Act]

State of Sikkim - Subsection

Section 131(2)(m) in Sikkim Urban and Regional Planning and Development Act, 1998

(m)The form in which the application for permission for development shall be made, particulars to be furnished and documents and plans which shall accompany such application together with the fee;