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THE SIKKIM ALLOTMENT OF HOUSE SITES AND CONSTRUCTION OF BUILDING (REGULATION AND CONTROL) AMENDMENT ACT, 2007
An Act further to amend the Sikkim Allotment of House Sites and Construction of Building (Regulation and Control) Act, 1985.
Be it enacted by the Legislature of Sikkim in the Fifty-eighth Year of the Republic of India.
Short title, Extended and Commencement:-
1. (1) This Act may be called the Sikkim Allotment of Houses Sites and Construction of Building (Regulation and Control) Amendment Act, 2007.
(2) It extends to the whole of Sikkim.
(3) It shall come into force at once.
Amendment of Section 4:-
2. In the Sikkim Allotment of House Sites and Construction of Building (Regulation and Control) Act, 1985, in sub-section (1) of section 4, after the clause (b), the following clause shall be inserted, namely:-
“(c) The Government shall reserve 3% reservation to the disabled person for allotment of house sites prospectively.”
