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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Sikkim - Subsection

Section 22(4) in Land Acquisition Rules, 1977

(4)The collector should be careful to record all requisite particulars. He should defend the case exactly as he would in a Government suit. Where the proceedings have been undertaken on behalf of a local authority or company, the collector should immediately send to then a copy of the notice received by him from the court, in order that arrangement may be made by them, if necessary, to supplement the action taken by the Collector to defend the case.