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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Sikkim - Subsection

Section 8(3) in Land Acquisition Rules, 1977

(3)On the date fixed for enquiry or any other date to which the enquiry may be adjourned by the district Collector, the District Collector shall hear the objector or his advocate or Pleader and the representative, if any, of the department, company or other public body and record any evidence that may be produced by them.