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[Cites 0, Cited by 0] [Section 63] [Entire Act]

State of Sikkim - Subsection

Section 63(2) in Sikkim Urban and Regional Planning and Development Act, 1998

(2)Where any land has been acquired by the Government under sub-section (1), it may after it has taken possession of the land, transfer the land to the Authority for the purpose for which the land has been acquired on payment by the Authority of the compensation awarded under the Act and of the changes incurred by the Government in connection with the acquisition.