Section 31 in Sikkim Urban and Regional Planning and Development Act, 1998
31. Notice of the preparation of the Map and the Register.
(1)After the preparation of the Map and Register under section 30, the Chief Town Planner in the case of the regional planning area and the Authority in the case of the development area shall publish a public notice stating that such Map and Register has been prepared, and indicating therein the place or places where copies of the Map or Register, or both may be inspected, and inviting objections in writing from any person with respect to the Map and the Register within thirty days of the publication of such notice.(2)After the expiry of the period mentioned in sub-section (1), an officer designated by the Chief Town Planner or the Authority or a Committee appointed by the Chief Town Planner or the Authority for the purpose, as the case may be, shall, after allowing a reasonable opportunity of being heard to all the persons who have filed the objections, make a report to the Chief Town Planner or the Authority, as the case may be.(3)The Chief Town Planner or the Authority, as the case may be, shall consider the report made under sub-section (2) and may make such modifications in the Map or Register or both as may be considered proper and adopt the Map and the Register:Provided that the adoption of the Map and the Register by the Authority shall be by a Resolution.(4)As soon as may be, after the adoption of the Map and the Register under sub-section (3), the Chief Town Planner or the Authority, as the case may be, shall publish a public notice of the adoption of the Map and the Register and of the place or places where copies of the same may be inspected and shall submit copies of the Map and the Register to the Board and the Government.(5)A copy of the public notice referred to in sub-section (4) shall also be published in the Official Gazette and such publication shall be conclusive evidence that the Map and Register have been duly prepared and adopted.
