- In these rules unless the context otherwise requires:(a)"Act" means the Land acquisition Act, 1984.(b)" Collector" means the collector of the District with in whose jurisdiction the land is situated or any other officer empowered by the State Government to perform the functions of a Collector under the Act.(c)" Form" means a form appended to these Rules.(d)"Government" means the government of Sikkim or the Central Government as the case may be;(e)"Section" means a Section of the Act.
