Section 9(1) in Sikkim Land (Requisition and Acquisition) Act, 1977
(1)The Collector shall, in every case, where any person Interested being aggrieved by an award made under sub-section (2) of Section 7 or clause (b) or sub-section (2) of Section 8, makes an application requiring the matter to be referred to the Court, refer the matter for the decision of the Court.
