Section 38(10) in Sikkim Urban and Regional Planning and Development Act, 1998
(10)immediately after the development plan has been approved by the Government, the Authority shall publish a notice in Official Gazette and in at least one local newspaper of the approval of the development plan, stating the name of the place or places where a copy thereof shall be available for inspection by the pubic and that copies thereof or extracts therefrom certified to be correct shall be available for sale to public at a reasonable price.
