Section 37(3) in Sikkim Urban and Regional Planning and Development Act, 1998
(3)On receipt of the concurrence under sub-section (2), the Authority shall, not later than thirty days, modify if necessary, the perspective plan in the light of the specific modifications obtained in the concurrence letter of the Chief Town Planner or the District Planning Committee, as the case may be, and resubmit the modified plan to the Chief Town Planner, or the concerned District Planning Committee, as the case may be.
