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[Cites 0, Cited by 0] [Section 7(3)] [Section 7] [Entire Act]

State of Sikkim - Subsection

Section 7(3)(c) in Sikkim Land (Requisition and Acquisition) Act, 1977

(c)Upon an award being made under the foregoing provisions, the Collector shall proceed to make payment in accordance with the provisions contained in Sections 31 to 33 of the Land Acquisition Act, 1894, so far as they may be applicable.