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(c) in Land Acquisition Rules, 1977 (c)In case of petty payments, if the payees do not apply for a reference to Court under Section 18 of the Act, the compensation awarded to them may be remitted by Money order duly deducting the money order fees therefrom.
