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[Cites 0, Cited by 0] [Section 71(4)] [Section 71] [Entire Act]

State of Sikkim - Subsection

Section 71(4)(c) in Sikkim Urban and Regional Planning and Development Act, 1998

(c)Where the application relates to the institution or change of any use of land, the Authority may refuse to assess the amount of development charge payable in respect thereof unless it is satisfied that the use will be instituted within such period as the Authority considers appropriate.