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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Sikkim - Subsection

Section 39(1) in Sikkim Urban and Regional Planning and Development Act, 1998

(1)Immediately after the expiry of ten years from the date of approval of he perspective plan of the development are under section 37, the Authority shall review such plan and prepare a fresh perspective plan for a period of twenty to twenty five years from the date of review after incorporating such modification and amendments as may be considered necessary and submit it for approval:Provided that the time period taken for the review and preparation of fresh perspective plan shall not exceed two years.