Section 9 in Sikkim Urban and Regional Planning and Development Act, 1998
9. Approval of State perspective plan.
(1)The Sate Perspective Plan, after approval by the Board, shall be forwarded to the Government.(2)On receipt of the State Perspective Plan the Government may publish the salient features of such a plan in at least two local newspapers circulating the State of which one must be in the regional language, for information of the public specifying the place or places where a full copy of such may be inspected, invited objections, suggestions, modification, if any.(3)Any such objections, suggestions, modifications shall be examined and considered by a Committee to be constituted by the Government.(4)The Government may, approve the perspective plan with or without the modifications proposed by the Committee within a period of 90 (ninety) days from the date of receipt of the State perspective plan by the State Government.
