Section 38(9) in Sikkim Urban and Regional Planning and Development Act, 1998
(9)As soon as may be, after the receipt of the development plan, but not later than two months, the Government after consulting the Chief Town Planner, may either approve the development plan or may approve it with such modifications as it may consider necessary or may return the development plan to the Authority to modify the plan or to prepare a fresh plan in accordance with such directions as the Government may issue in this behalf.
