Section 97(1) in Sikkim Urban and Regional Planning and Development Act, 1998
(1)Every public notice given under this Act or rules or regulations made thereunder shall be in writing under the signature of such officer as may be authorized in this behalf by the Board, or the Authority and shall be widely made known in the locality to be affected there by affixing copies thereof in conspicuous public places within the said locality, or by publishing the same by beat of drum or by advertisement in a local newspaper and such other means which such authorized officer may consider fit;
