Section 37(1) in Sikkim Urban and Regional Planning and Development Act, 1998
(1)As soon as may be, but not later than thirty days of the preparation of the perspective plan of a development area, the concerned Authority shall accord its consent to the contents of he perspective plan and forward it to the Chief Town Planner and the District Planning Committee if constituted under section 184 of the Sikkim Municipalities Act, 1995, for concurrence.
