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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3] [Entire Act] State of Sikkim - Subsection Section 3(iv) in Land Acquisition Rules, 1977 (iv)A detailed lost of buildings, trees etc. including the estimated compensation which may be paid for each item in the opinion of the acquiring body.
