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State of Sikkim - Section

Section 24 in Land Acquisition Rules, 1977

24. Correction in land records about land acquired and reduction and remission of land revenue.

- While calculating reduction or remission of land revenue on account of land acquired for public purpose the amounts should be rounded off to the nearest five paise. The list drawn up should be forwarded to the District collector concerned for making proper entries in the land records of the land acquired and reduction or remission of land revenue granted in each case. Suspension of land revenue should be ordered from the date of taking possession over the land acquired for public purpose.