Section 46(2) in Sikkim Urban and Regional Planning and Development Act, 1998
(2)The appellate authority, after receiving the appeal and after giving reasonable opportunity to the appellant and the concerned Authority to be heard, may pass an order dismissing the appeal or allowing the appeal by:-(a)Granting permission unconditionally; or(b)Granting permission subject to such conditions as it may think fit; or(c)Removing the conditions subject to which permission has been granted and imposing other conditions, if any, as it may consider fit.
