Section 5 in Sikkim Land (Requisition and Acquisition) Act, 1977
5. Notice to persons Interested.
(1)After the publication of a notification under sub-section (2) of Section 4 the collector shall cause public notice to be given at Convenient places on or near the land acquired stating that the State Government has acquired the land and that claims to the amount payable for the acquisition of such land may be made to him.(2)Such public notices shall sate the particulars of the land so acquired and shall require all persons interested in the land to appear personally or by agent before the Collector at such place and on such date and at such time as may be mentioned therein, not being earlier than fifteen days after the publication of such notice and to state in writing and signed by such person or his agent the nature and particulars of their claims to the amount payable for the acquisition of such land.(3)The Collector shall also serve notice in the manner prescribed on the occupier, if any, of such land and on all such persons known or believed to be interested therein or to be entitled to act for such occupier or person so interested, as reside or have agents authorized to receive service on their behalf, within the district within which the land is situated.(4)In case any person so interested resides elsewhere, and has no Such agent, the notice shall be sent to him by registered post to his last known residence, address or place of business.
