Section 17 in Sikkim Urban and Regional Planning and Development Act, 1998
17. Approval by the Government.
(1)The Government shall, within sixty days from the date of receipt, either approve the regional development plan as submitted to it under section 16 or may approve the regional development plan with such modifications as it may consider necessary, or may return the said plan to the Chief town Planner with instructions either to modify the plan or to prepare a fresh regional development plan in accordance with such directions as the Government may issue in this behalf.(2)Where a fresh regional development plan is require to be prepared under sub-section (1), the provisions of sections 15 and 16 shall, mutatis mutandis apply to the preparation and approval of such plan.
