Section 42(1) in Sikkim Urban and Regional Planning and Development Act, 1998
(1)Notwithstanding anything contained in sections 39 and 40, the perspective plan or development plan of a development area may be modified any time and for this purpose, the Authority shall publish a draft of the proposed modifications by a notice in at least one local newspaper inviting objections and suggestions from the public within thirty days from the date of aforesaid publication of he notice, and after giving an opportunity of being heard to such persons who have made request for being heard and after considering the objections and suggestions finalize the modifications in the plan and submit it to-(a)The Board in the case of modifications in perspective plan; or(b)The Government in case of modifications in the development plan.
