Section 102(6) in Sikkim Urban and Regional Planning and Development Act, 1998
(6)If any question or dispute arises-(a)As to whether compensation is payable under sub-section (3) or sub-section (4); or(b)As to the amount of compensation paid or proposed to be paid under sub-section (3) or sub-section (4); or(c)As to whether any building or street, or a square or other land or any part thereof is required for the purposes of development by the Authority;The matter shall be referred to the Government whose decision thereon shall be final.
