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State of Sikkim - Section

Section 9 in Land Acquisition Rules, 1977

9. District Collector to report to Government.

- On completion of his enquiry, the district collector shall as far as possible before the expiry of six weeks from the last date of filing objections submit his report and recommendation as to each objection, whether admissible or in admissible, for the orders of government under subsection (2) of Section 5-A. The collector shall also forward along-with his report all connected papers and a draft of declaration as required under Section 6.