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THE SIKKIM AGRICULTURAL LAND CEILING AND REFORMS (AMENDMENT) ACT, 1985
THE SIKKIM AGRICULTURAL LAND CEILING AND REFORMS (AMENDMENT) ACT, 1985
(ACT NO. 3 OF 1986)
(25.2.1986)
An Act to amend the Sikkim Agricultural Land Ceiling and Reforms Act, 1977.
Be it enacted by the Legislative Assembly of Sikkim in the Thirty-sixth Year of the Republic of India as follows:
1. (1) This Act may be called the Sikkim Agricultural Land Ceiling and Reforms (Amendment) Act, 1985.
(2) It shall come into, force at once.
2. In the Sikkim Agricultural Land Ceiling and Reforms Act, 1977, to section 7, the following proviso shall be added, namely:
“Provided that a transfer by any person holding land in excess of ceiling limit in favour of landless person or persons having land below the ceiling limit and not exceeding the ceiling limit with the prior permission of the State Government shall not be deemed to be null and void.”
