Section 40(1) in Sikkim Urban and Regional Planning and Development Act, 1998
(1)Immediately after the expiry of three years from the date of approval of the development plan of the development area under section 38, the Authority shall review such plan and prepare a fresh development plan for five years commencing from the date of expiry of such a plan in force after incorporating such modifications and amendments as may be considered necessary and submit it for approval:
