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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Sikkim - Subsection

Section 38(3) in Sikkim Urban and Regional Planning and Development Act, 1998

(3)The Authority shall modify, if necessary, within thirty days, the development plan in the light of the specific modifications suggested in he concurrence letter of the Chief Town Planner or the concerned District Planning Committee and resubmit it to the Chief town Planner or the concerned District Planning Committee, as the case may be.