Section 10 in Sikkim Urban and Regional Planning and Development Act, 1998
10. Review and revision of State Perspective Plan.
(1)At least once in ten years from the date of approval of the State Perspective Plan by the Government under sub-section (4) of section 9, the Board, with the assistance of the Chief Town Planner, shall review such plan and prepare a fresh State Perspective Plan for a period of twenty-five yeas from the date of review after incorporating such modifications and amendments as may be necessary and submit the same for approval to the Government.(2)The provisions of sections 4,7 and 9 shall mutates mutandis apply to such perspective plan.Chapter-III Regional Development Plans
