Section 102(5) in Sikkim Urban and Regional Planning and Development Act, 1998
(5)If, in any case, where the Authority and made a declaration in respect of any land under sub-section (2) and retains or disposes of the land contrary to the terms of the declaration so that the land does not revest in the local authority, the Authority shall pay to the concerned local authority compensation in respect of such land in accordance with the provisions of sub-section (3).
