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[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

State of Sikkim - Subsection

Section 8(1)(b) in Sikkim Land (Requisition and Acquisition) Act, 1977

(b)any damage done during the period of such requisition to such land other than what may have been sustained by reasonable user thereof or by natural causes.