Section 36(2) in Sikkim Urban and Regional Planning and Development Act, 1998
(2)Notwithstanding anything contained contrary to sub-section (1) in case no approved perspective plan exists, the Authority shall take into account the provisions of the perspective plan exists, the Authority shall take into account the provisions of the perspective plan under preparation according to the provisions of sub-section (1) or section 33, and prepare the development plan within three years from the date of declaration of the development area under section 21.
