Section 49(1) in Sikkim Urban and Regional Planning and Development Act, 1998
(1)If it appears to the Authority that it is expedient, having regard to development prepared or under preparation and to any other material consideration that any permission to develop land granted under this Act or any other law should be revoked or modified, the Authority after giving the person concerned an opportunity of being hard against such revocation or modification, may, by an order, revoke or modify the permission to such extent as appears to it to be necessary:(a)Where the permission relates to the carrying out of building or other operations, no such order:-(i)Shall affect such of the operation as have been previously carried out;(ii)Shall be passed after these operations have substantially progressed or have been completed;(b)Where permission relates to a use of land, no such order shall be passed at any time after the change has taken place.
