Section 42(2) in Sikkim Urban and Regional Planning and Development Act, 1998
(2)The Board or the Government, as the case may be, approve the modifications with or without variations or refuse to approve the modification by a notification, in the Official, Gazette and in at least one local newspaper.Provided that no modifications shall be proposed or approved unless they are:(a)Of emergent nature; of(b)Of minor nature in the interest of implementation which do not materially affect the structure of the plan; and(c)In public interest and are notified to the public.Chapter-VII Control Of Development And Use Of Land
