Section 64 in Sikkim Urban and Regional Planning and Development Act, 1998
64. Special provision for invocation of section 4 of Land Acquisition Act, 1894 in certain cases.
(1)The notification for approval of:(a)The regional development plan under section 18;(b)The development plan of the development area under sub-section (10) of section 38; and(c)The development scheme under sub-section (3) of section 60 shall, notwithstanding anything contained in the Land Acquisition Act, 1894, be deemed to be a declaration duly made under section 4 of the said Act.
