Section 58(3) in Sikkim Urban and Regional Planning and Development Act, 1998
(3)The Authority may, on such terms and conditions as may be agreed upon, undertake formulation and execution of any developmental project anywhere on behalf of the local authority, body corporate, co-operative society, or a department of the State or the Central Government:Provided that permission for such development has been obtained under the provisions of Chapter VII or this Act by the concerned local authority, body corporate or co-operative society, as the case may be, the department of the State or the Central Government.
