Section 20 in Sikkim Urban and Regional Planning and Development Act, 1998
20. Revision of the regional development plan.
- If the Government, at any time, after a regional development plan has been published in the Official Gazette under section 18, but at least once in five years therefrom, is of the opinion that a revision of such regional development plan is necessary, it shall direct the Chief Town Planner to undertake the revision of the regional development plan and thereupon the foregoing provisions of this Act relating to the preparation and approval of the regional development plan shall, as far as may be, apply to the revision of a regional development plan under this section.Chapter-IV Development Areas and Development Authorities and Their Objects
