Section 60 in Sikkim Urban and Regional Planning and Development Act, 1998
60. Publication of the development scheme and its approval.
(1)As soon as may be, after a development scheme has been formulated, the authority shall publish it in at least one local newspaper, a notice of preparation of the development scheme and the place or the places where copies of the same may be inspected, inviting objections and suggestion in writing form the public to be filed within thirty days from the date of publication of such notice in the newspaper. The notice shall also state the name of the place or places where a copy of the development scheme shall be available for inspection by the public during the office hours:Provided that no such notice under this sub-section shall be required where the development scheme is within the framework of the approved development plan of a development area.(2)After the expiry of the period allowed under sub-section (1) for filing objections and suggestions, the Authority shall consider all the objections and suggestions received and shall after allowing reasonable opportunity of being heard, to any person who has made a request of being so heard, make such modifications in the development scheme as it considers proper within a period of sixty days of the date of expiry of the notice period allowed under sub-section (1), and shall approve the development scheme.(3)Immediately after the approval of the development scheme by the Authority, it shall notify in Official Gazette and publish a notice, in at least one local newspaper, of the approval of the development scheme mentioning the place or places and the time at which the scheme shall be open to inspection by the public.
