Section 7(2) in Sikkim Land (Requisition and Acquisition) Act, 1977
(2)When the amount has been determined under sub-section (1) the Collector shall, in accordance with the provisions of Section 11 of the Land Acquisition Act, 1894, so far as they may be applicable, make an award under his hand of-(i)the true area of the land;(ii)the amount determined as payable for the land; and(iii)the apportionment of the said amount among all the persons known or believed or be interested, of whom, or of whose claims, he has information, whether or not they have respectively appeared before him:Provided that interest at the rate of six per centum per Annum on the amount under the award from the date of the Publication of the notification under sub-section (2) of section 4 Until payment shall be included:
