Section 10(1) in Sikkim Land (Requisition and Acquisition) Act, 1977
(1)Notwithstanding anything contained anywhere in this Act or any other law for the time being in force, if any land which is being cultivated by any cultivator id requisitioned or acquired under this Act, the cultivator shall be paid an amount deter- mined in accordance with the principles set out in sub-section (2) out of the amount payable for the requisition or the acquisition of the land, as the case may be, to the person interested in such land.
