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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Sikkim - Subsection

Section 4(1) in Sikkim Land (Requisition and Acquisition) Act, 1977

(1)Where any land has been requisitioned under section 3, for any public purpose, the State Government may use or deal with such Land for such public purpose or any other public purpose.