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[Cites 0, Cited by 0] [Section 10(2)] [Section 10] [Entire Act]

State of Sikkim - Subsection

Section 10(2)(a) in Sikkim Land (Requisition and Acquisition) Act, 1977

(a)if the cultivator has been cultivating the land for a period of more than five years but not more than ten years on the date of the requisition or the acquisition of the land, as the case may be, fifteen per cent of the amount payable for the requisition or the acquisition of such land as the case may be;