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

State of Sikkim - Subsection

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

(b)The Chief Town Planner or the Authority as the case may be, on receipt of such application, shall at once furnish the applicant with a written acknowledgement of its receipt and may, after an inquiry, either grant or refuse such permission or grant it subject to such conditions as it may think fit impose. If no decision is communicated to the applicant within three months from the date of such acknowledgement, the applicant shall be deemed to have been granted such permission;