Section 37(2) in Sikkim Urban and Regional Planning and Development Act, 1998
(2)The Chief Town Planner and the District Planning Committee respectively, within thirty days from the date of receipt of the perspective plan forwarded to it under sub-section (1) shall examine it in the light of the State perspective plan and the regional development plan and the District Planning Committee in the light of the draft development plan, if any, of the district concerned and communicate in writing their concurrence to the State perspective plan and the regional development plan and the draft development plan of the district, as the case may be, with or without specific modifications.
