Section 5(3) in Sikkim Land (Requisition and Acquisition) Act, 1977
(3)The Collector shall also serve notice in the manner prescribed on the occupier, if any, of such land and on all such persons known or believed to be interested therein or to be entitled to act for such occupier or person so interested, as reside or have agents authorized to receive service on their behalf, within the district within which the land is situated.
