Section 10(2)(b) in Sikkim Land (Requisition and Acquisition) Act, 1977

[Cites 0, Cited by 0] [Section 10(2)] [Section 10] [Entire Act]

State of Sikkim - Subsection

Section 10(2)(b) in Sikkim Land (Requisition and Acquisition) Act, 1977

(b)if the cultivator is cultivating the land for more than ten years but not more than fifteen years on the date of the requisition or the acquisition of the land as the case may be, twenty percent for the amount payable for the requisition or the case may be, twenty five per cent the amount payable for the requisition or the acquisition of the land, s the case may be.

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State of Sikkim - Subsection

Section 10(2)(b) in Sikkim Land (Requisition and Acquisition) Act, 1977