Sikkim Allotment of House Sites and Construction of Building (Regulation and Control) Amendment Act, 2007*
| [Sikkim Act No. 6 of 2007] | [16th April, 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.
* Received the assent of the Governor on the 16th day of April, 2007 and published in the Sikkim Government Gazette, Extraordinary, No. 11/LD/P/07, dated 01.05.2000
1. Short title, extended and commencement.- (1) This Act may be called the Sikkim Allotment of House 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.
2. Amendment of Section 4.- 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".