Section 16(1) in Sikkim Urban and Regional Planning and Development Act, 1998
(1)The Chief Town Planner shall notify the regional development plan, as modified under section 15, in the Official Gazette, and also in one or more local newspapers, indicating therein the place or places where copies of the same may be inspected and inviting comments in writing from the public on the regional development plan within such period as may be specified in such notification:Provided that such period shall not be less than two months from the date on which the regional development plan is published in the Official Gazette.
