Section 4 in Sikkim Land (Requisition and Acquisition) Act, 1977
4. Acquisition of Land.
(1)Where any land has been requisitioned under section 3, for any public purpose, the State Government may use or deal with such Land for such public purpose or any other public purpose.(2)The State Government may acquire any land requisitioned Under section 3, by notification to the effect that such land is required to be acquired for any public purpose.(3)where such a notification is published, the land requisitioned under Section 3 shall, on and from the beginning of the day on which the notification is published, vest absolutely in the State Government free from all incumbrances and the period of Requisition of such land shall end forthwith.
