Section 3(i) in Gangtok Rent Control Eviction Act, 1956
(i)Market value of the premises on the date this Act comes into force shall be fixed by the Sikkim Durbar. In fixing the Market value the competent authority would take the opinion of such responsible members of the public including the owner of the premises as may be deemed fit so as to ensure a just evaluation. The rent so fixed would remain valid for five years.
