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 10] [Entire Act] State of Sikkim - Subsection Section 10(b) in Land Acquisition Rules, 1977 (b)That all or any, land possession whereof has not been taken should not be acquired, a notification cancelling the notification issued under Section 4 shall be published by the Government in Land Acquisition form VI.
