Section 51(3) in Sikkim Urban and Regional Planning and Development Act, 1998
(3)Any person aggrieved by such notice may, within the period specified in the notice and in the manner prescribed:-(a)Apply for permission under section 45 of this Act for the retention on the land or any buildings or works or for the continuance of any use of the land, to which the notice relates; or(b)Appeal to such authority and in such manner a may be prescribed.
