Section 11(3) in Sikkim Urban and Regional Planning and Development Act, 1998
(3)The Government may, after consultation with the Board, amalgamate two or more regional planning areas into one such are or sub-divide a regional planning area into different such areas and constitute them as separate regional planning areas or include any sub sub-divided area in any other regional planning area, as the case may be, and notify the same in the Official Gazette.
