Legal Document View

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
[Cites 0, Cited by 0] [Section 8(2)] [Section 8] [Entire Act]

State of Sikkim - Subsection

Section 8(2)(a) in Sikkim Land (Requisition and Acquisition) Act, 1977

(a)Where the collector an the person interested do not agree as to the amount or where the person interested cannot be traced or does not appear before the Collector when called upon to be present for the purpose of the determination of the amount, such amount shall be determined in the manner prescribed as appears reasonable to the Collector having regard to the facts and circumstances of the case and the collector shall make an award ordering payment of the amount so determined and shall give in the prescribed manner immediate notice of his award to such of the persons interested in the land as are not present personally or by their representatives when the award is made.