Section 23(3) in Sikkim Agricultural Land Ceiling and Reforms Act, 1977
(3)Notwithstanding anything contained in sub-section (1) and (2), (3) where the State Government is satisfied that it is necessary to retain or reserve any such rand vested under this Act for the purpose of the State Government or any other public purpose, it shall be competent for the State Government to retain or reserve such land for the same.
