Section 37(7) in Sikkim Urban and Regional Planning and Development Act, 1998
(7)The Authority shall, within a period of sixty days of the date of expiry of notice under sub-section (6), consider all the objections received within the time allowed under sub-section (6), and after making such enquiry as it may consider necessary and after giving reasonable opportunity of being heard to those persons who have made a request in writing for being so heard, modify, if necessary, the perspective plan and submit it together with the objections and suggestions received under sub-section (6), to the Government and also to the Chief Town Planner for approval.
