Section 7(1) in Sikkim Land (Requisition and Acquisition) Act, 1977
(1)Whenever any land is acquired under Section 4, there shall be Paid to every person interested an amount which shall be Determined by the Collector in the manner and in accordance with the principles of Section 23 of the Land Acquisition Act, 1894, so far as they may be applicable;Provided that the market value referred to in clause first of Sub-section (1) of Section 23 of the said Act shall, in respect of any land acquired under this Act, be deemed to be the price which such land would have fetched in the open market if it had remained in the same state and condition as it was on the date of the order of requisition under Section 3 and been sold on the date of the publication of the notification referred to in sub-section (2) of Section 4.
