Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 37] [Entire Act] State of Sikkim - Subsection Section 37(8) in Sikkim Urban and Regional Planning and Development Act, 1998 (8)The Government shall in consultation with the Chief Town Planner, approve the perspective plan with or without modifications within sixty days of its receipt.
