Section 78 in Sikkim Urban and Regional Planning and Development Act, 1998
78. Provisions for economically weaker sections.
(1)Where a development work for which licence is granted envisages provisions of developed plots or built-up space, such percentage of the plots or built-up space shall be reserved for economically weaker sections of the society, as may be mutually agreed, and the cost of development of such reserved developed plots or built-up space shall be fully or partly, as may be agreed, distributed over developed plots or the built spaces meant for allottees other than economically weaker sections.(2)The developed plots or built-up space reserved for economically weaker sections of the society shall be allotted by the promoter to only those beneficiaries who are identified by the Authority, at such cost as may be mutually agreed.
