Section 31(3) in Sikkim Urban and Regional Planning and Development Act, 1998
(3)The Chief Town Planner or the Authority, as the case may be, shall consider the report made under sub-section (2) and may make such modifications in the Map or Register or both as may be considered proper and adopt the Map and the Register:Provided that the adoption of the Map and the Register by the Authority shall be by a Resolution.
