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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Sikkim - Subsection

Section 4(3) in Sikkim Land (Requisition and Acquisition) Act, 1977

(3)where such a notification is published, the land requisitioned under Section 3 shall, on and from the beginning of the day on which the notification is published, vest absolutely in the State Government free from all incumbrances and the period of Requisition of such land shall end forthwith.