Section 32(2) in Sikkim Urban and Regional Planning and Development Act, 1998
(2)The Board and the Chief Town Planner shall, after the preparation of the Map and the Register, submit the same to the Government and the Board respectively, and the Government and the Board shall, for the purpose of adopting the Map and Register so prepared, follow the procedure and exercise the powers of he Chief Town Planner and the Authority specified in section 31 of this Act.
