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] [Entire Act] State of Sikkim - Section Section 10 in Gangtok Rent Control Eviction Act, 1956 10. (i) Any tenant or landlord may apply to the Sikkim Darbar in writing to fix the standard rent as provided in section 3. (ii)Application shall be accompanied by a State Bank Receipt of Rs.10.
