Section 7(3) in Sikkim Land (Requisition and Acquisition) Act, 1977
(3)(a)such award shall be filed in the office of the Collector and shall, except as hereinafter provided, be final and conclusive evidence, as between the Collector and the persons interested in the land, whether they have respectively appeared before the collector or not, of the true area and value of the land and the apportionment of the amount among the persons interested;(b)the Collector shall give, in the prescribed manner, immediate notice of his award to such of the persons interested in the land as are not present personally or by their representatives when the award is made;(c)Upon an award being made under the foregoing provisions, the Collector shall proceed to make payment in accordance with the provisions contained in Sections 31 to 33 of the Land Acquisition Act, 1894, so far as they may be applicable.
