Section 33(1) in Sikkim Urban and Regional Planning and Development Act, 1998
(1)As soon as may be, after the declaration of the development area under section 21 of this Act, the Authority shall, within one year after such declaration, prepare in consultation with the local authorities concerned, a twenty to twenty five years perspective plan of the development area including such contiguous areas thereto, as may be considered necessary or as the Government may direct to be include, after reviewing the implementation of such plan, if any, prepared earlier.
