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 21(3)] [Section 21] [Entire Act]

State of Sikkim - Subsection

Section 21(3)(f) in Land Acquisition Rules, 1977

(f)The land must be "waste or arable". The expression "arable land" does not include orchards, homesteads, tanks, land under tea or land laid out in permanent crops.