Section 12 in Sikkim Land (Requisition and Acquisition) Act, 1977
12. Power to enter upon land etc. - The State Government may, with a view to requisitioning or acquiring any land or for the purpose of determination by the Collector of the amount payable under this Act, by order,-
(a)require any person to furnish to such authority as may be specified in the order, such information in his possession relating to land as may be specified;(b)authorize any person -(i)to enter upon and survey and take levels of any land in such locality;(ii)to dig or bore into the sub-soil;(iii)to do all other acts necessary to ascertain whether the land is adapted for such purposes;(iv)to set out the boundaries of the land proposed to be taken and the intended line of the work (if any) proposed to be made thereon;(v)to make such levels, boundaries and line by placing marks an cutting trenches;(vi)and , where otherwise the survey cannot be completed and the levels taken and the boundaries and line marked, to cut down and clear away any part of the standing crop, fence or jungle;Provided that no person shall enter into any building or upon Any enclosed court or garden attached to a dwelling-house (unless with the consent of the occupier thereof) without previously giving such occupier at least seven days' notice in writing of his intention to do so.
