Section 11 in Sikkim Urban and Regional Planning and Development Act, 1998
11. Declaration of regional planning area.
(1)The Government may, after consultation with the Board by notification in the Official Gazette from time to time, declare any area in the State to be a regional planning area for the purpose of this Act.(2)Every such notification published under sub-section 91) shall define the limits of the area to which it relates.(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.(4)The Government may, by notification in the Official Gazette, direct that any of the rules and orders made, regulations and directions issued and powers conferred under this Act and in force in any regional planning area with which or in which any other area is amalgamated or included, shall apply to the area so amalgamated or included under this section to such extent and subject to such modifications, additions or restrictions, as may be specified in such notification.
