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 1] [Section 4] [Entire Act] State of Sikkim - Subsection Section 4(2) in Sikkim Land (Requisition and Acquisition) Act, 1977 (2)The State Government may acquire any land requisitioned Under section 3, by notification to the effect that such land is required to be acquired for any public purpose.
