Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 21(3)] [Section 21] [Entire Act] State of Sikkim - Subsection Section 21(3)(g) in Land Acquisition Rules, 1977 (g)Fifteen days must have expired after publication of the notice under Section 9 (1).