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THE LAND ACQUISITION (SIKKIM) AMENDMENT ACT, 1992
GOVERNMENT OF SIKKIM
LAW DEPARTMENT
GANGTOK
No.6/LD/92.
Dated Gangtok, the 2nd July, 1992.
NOTIFICATION
The following Act of the Sikkim Legislative Assembly having received the assent of the President-on the 12-th day of June, 1992 is hereby published for general information.
THE LAND ACQUISITION (SIKKIM) AMENDMENT ACT, 1992
(ACT NO. 6 OF 1992)
AN ACT
Further to amend the Land Acquisition Act, 1894.
Be it enacted by the Legislature of Sikkim in the Fourty-Third year of the Republic of India as follows :-
Short title
1. This Act may be called the Land Acquisition (Sikkim) Amendment Act, 1992.
Amendment of Section 4.
Central Act 1 1894
2. In section 4 of the Land Acquisition Act, 1894 (hereinafter referred to as the Principal Act), in sub-section (1), the word "daily" shall be, omitted.
Amendment of Section 6.
3. In section 6 of the Principal Act, in sub-section (2), the word “daily” shall be omitted.
Validation of notification and declaration publist before the commencement of this Act.
4. Any notification published under sub-section (1) of section 4 and any declaration published under sub-section (2) of section 6 of the Principal Act before the commencement of this Act, shall be deemed to have been published in accordance with the provisions of this Act as if this Act was in force on the date of such publication.
