Section 37(4) in Sikkim Urban and Regional Planning and Development Act, 1998
(4)The Chief Town Planner or the District Planning Committee, as the case may be, shall further examine the modified perspective plan, in the light of the specific modifications, suggested by it under sub-section (2) and communicate in writing within thirty days from the date of resubmission of the plan under sub-section (3) its concurrence with or without further modifications.
