Section 87(1) in Sikkim Urban and Regional Planning and Development Act, 1998
(1)If any land, located within the jurisdiction of the Authority, the presents use of which is recorded as `agriculture' in the records of rights maintained by the Government and the owner of such land intends to construct a building or structure thereon for use as permissible in the development plan, the owner thereof shall before applying for permission to construct such building under section 45 first apply to the concerned Authority for permission to use the land for the intended purpose.
