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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Sikkim - Subsection

Section 12(1) in Land Acquisition Rules, 1977

(1)The notice under Section 9 shall be published at convenient places in the locality where the land to be acquired is situated and copies thereof shall be fixed in the office of the District collector or any other officer appointed to perform the Functions of the District Collector under the Act and also copies thereof shall be forwarded to Panchayat of Block within which the land is situated.