Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 20] [Entire Act] State of Sikkim - Subsection Section 20(3) in Land Acquisition Rules, 1977 (3)In cases where a reference has been made under Section 18, above provisions shall apply subject to the modification that the "on account " payment tendered shall be of so much of the compensation amount as is not on dispute.
