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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Sikkim - Subsection

Section 15(e) in Land Acquisition Rules, 1977

(e)Irrigation and water supply channel:As far as possible the irrigation and water supply channel preferably by kept intact. If this is not possible and a new construction has to be made, the entire cost of construction shall be estimated and tendered as compensation. If there is no possibility of providing any irrigation channel and the irrigation facility in respect of any holding is lessened, compensation shall be tendered to the affected land owners at 100 times of the difference of Land Revenue between the irrigated and unirrigated revenue rates on the land.