Section 10 in Sikkim Land (Requisition and Acquisition) Act, 1977
10. Payment to cultivators.
(1)Notwithstanding anything contained anywhere in this Act or any other law for the time being in force, if any land which is being cultivated by any cultivator id requisitioned or acquired under this Act, the cultivator shall be paid an amount deter- mined in accordance with the principles set out in sub-section (2) out of the amount payable for the requisition or the acquisition of the land, as the case may be, to the person interested in such land.(2)The amount to be paid to the cultivator under sub-section (1) shall be determined according to the following principles, namely:-(a)if the cultivator has been cultivating the land for a period of more than five years but not more than ten years on the date of the requisition or the acquisition of the land, as the case may be, fifteen per cent of the amount payable for the requisition or the acquisition of such land as the case may be;(b)if the cultivator is cultivating the land for more than ten years but not more than fifteen years on the date of the requisition or the acquisition of the land as the case may be, twenty percent for the amount payable for the requisition or the case may be, twenty five per cent the amount payable for the requisition or the acquisition of the land, s the case may be.
