Section 134 in Sikkim Urban and Regional Planning and Development Act, 1998
134. Laying of rules before state Legislature.
(1)All rules made under this Act shall be laid for not less than thirty days, before the State Legislature, as soon as may be, after they are made and shall be subject to such modifications as the Legislature may make during the session in which they are so laid or the session immediately following.(2)All rules so made and after action completed under sub-section (1), shall be published in the Official Gazette and shall come into force on the date of such publication.
