Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 16] [Entire Act] State of Sikkim - Subsection Section 16(i) in Land Acquisition Rules, 1977 (i)Whether the whole or part of land under acquisition has been treated as potential building site, if so, detailed, discussion of reasons for arriving at the amount proposed to be awarded.
