Section 3(1) in Sikkim Land (Requisition and Acquisition) Act, 1977
(1)If the State Government is of the opinion that it is necessary so to do for any public purpose, the State Government may, by order in writing, requisition any land and may make such further orders as appear to it to be necessary or expedient in connection with the requisitioning :Provided no land used for the purpose of religious worship or used by and educational of charitable institution shall be requisitioned under this Section.
