Section 9(3) in Sikkim Land (Requisition and Acquisition) Act, 1977
(3)the provisions contained in Sections 19 to 22 and Sections 25 to 28 of the Land Acquisition act, 1894, so far as they may be applicable and the principles set out in sub-section (1) and sub-section (2) of section 7 and clause (b) of sub-section (2) of Section 8 f this Act so far as they may be applicable, shall apply in respect of any reference made to the court under sub-section (1).
