Section 31(2) in Sikkim Urban and Regional Planning and Development Act, 1998
(2)After the expiry of the period mentioned in sub-section (1), an officer designated by the Chief Town Planner or the Authority or a Committee appointed by the Chief Town Planner or the Authority for the purpose, as the case may be, shall, after allowing a reasonable opportunity of being heard to all the persons who have filed the objections, make a report to the Chief Town Planner or the Authority, as the case may be.
