Section 103(2) in Sikkim Urban and Regional Planning and Development Act, 1998
(2)The matters referred to in sub-section (1) are the following, namely:-(a)Water supply, drainage and sewerage disposal;(b)Erection or re-erection of buildings, including grant of building permissions, licenses and imposition of restriction on use and sub-division of land and building;(c)Sub-division of land into building sites, roads and lanes, recreational sites and sites for community facilities; and(d)Development of land, improvement schemes, and housing and re-housing schemes.
