Section 6(4) in Sikkim Land (Requisition and Acquisition) Act, 1977
(4)On the publication of such a notification under sub-section (3) the land specified in such notification shall cease to be subject to requisition on and from the date of such publication and shall be deemed to have been delivered to the person specified in the order made under sub-section (1) and the State Government shall not be liable to pay any amount or other Claims in respect of such land for any period after the said date.
