Section 63(1) in Sikkim Urban and Regional Planning and Development Act, 1998
(1)Any land required, reserved or designated in a perspective plan, a development plan, or an annual plan, or a development scheme shall be deemed to be land needed for a public purpose within the meaning of the Land Acquisition Act, 1894 (Central Act 1 of 1894) and may be acquired by the Government on request by the Authority.
