Section 102(4) in Sikkim Urban and Regional Planning and Development Act, 1998
(4)Where any land or building vests in the Authority under sub-section (1) and no declaration is made under sub-section (2) respect of the land or the building, the Authority shall pay to the local authority concerned as compensation a sum equal to the market value of such land or building as on the date of notice under sub-section (1):Provided that the land or equal market value may be given in exchange, or lieu or compensation.
