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State of Sikkim - Section

Section 23 in Land Acquisition Rules, 1977

23. Cost of service of notice (Section 20).

- The cost of service of notice prescribed in Section 20 is chargeable to the parties interested and not to Government. When the Collector makes a reference under Section 30 he should in the first instance pay the process fee and remit them to the Civil Court with the reference, and the Government pleader/counsel should apply to the Court to deduct cost from the compensation payable to the parties.