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[Cites 0, Cited by 1] [Section 5] [Entire Act]

State of Sikkim - Subsection

Section 5(1) in Sikkim Land (Requisition and Acquisition) Act, 1977

(1)After the publication of a notification under sub-section (2) of Section 4 the collector shall cause public notice to be given at Convenient places on or near the land acquired stating that the State Government has acquired the land and that claims to the amount payable for the acquisition of such land may be made to him.