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 3] [Entire Act] State of Sikkim - Subsection Section 3(iii) in Land Acquisition Rules, 1977 (iii)A certificate to the effect that administrative sanction to the project for which land is acquired had been obtained and the provision for funds has been made on the budget.
