Section 13 in Sikkim Land (Requisition and Acquisition) Act, 1977
13. Requisition or acquisition to be made under this Act.
- If the State Government is of the opinion that it is necessary to requisition or acquire any land for any of the public purposes as defined and specified in clause (7) of Section 2, all such requisition and acquisition shall be made under and in accordance with the provisions of this act and the rules made thereunder and not under any other law inconsistent with provision of this Act and the rules made thereunder.
