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 19] [Entire Act] State of Sikkim - Subsection Section 19(a) in Land Acquisition Rules, 1977 (a)All payment of compensation should be made by the Collector himself or by the Officer duly authorized by the State Government to perform the duties of a Collector.
