Section 17(1) in Sikkim Urban and Regional Planning and Development Act, 1998
(1)The Government shall, within sixty days from the date of receipt, either approve the regional development plan as submitted to it under section 16 or may approve the regional development plan with such modifications as it may consider necessary, or may return the said plan to the Chief town Planner with instructions either to modify the plan or to prepare a fresh regional development plan in accordance with such directions as the Government may issue in this behalf.
