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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Sikkim - Subsection

Section 16(3) in Sikkim Urban and Regional Planning and Development Act, 1998

(3)The Chief Town Planner shall, if necessary, revise the regional development plan, in the light of any modification suggested by the Board and submit them to the Government together with the comments received from the public on the regional development plan for approval.