Section 18 in Sikkim Land (Requisition and Acquisition) Act, 1977
18. Powers to make rules.
(1)The State Government may make rules for carrying out the Purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing powers, such rules may provide for all or any of the following matters, namely:-(a)the manner of service of orders on the owner or occupier of land under sub-section (3) of Section 3;(b)the manner of service of notice on the persons referred to in sub-section (3) of Section 5;(c)the manner of service of notice of award under clause (b)of sub-section (3) of Section 7;(d)the manner of determination of and of giving notice of the award to the persons interested under clause (b) of sub-section (2) of Section 8.
