Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 3] [Entire Act]

State of Sikkim - Section

Section 17 in Land Acquisition Rules, 1977

17.

In order to avoid future litigation and safeguard the interests of government and other acquiring bodies involved in major acquisition cases, the collector should obtain previous approval of the Secretary, Land Revenue before announcing an award relating to a particular case when the amount of the award exceeds Rs. 25, 000.00. The relevant land acquisition file should invariably be sent to the Secretary, Land Revenue Department, to enable him to judge the contents of the proposed award.