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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Sikkim - Subsection

Section 20(7) in Sikkim Agricultural Land Ceiling and Reforms Act, 1977

(7)The State Government may, by notification, declare with regard to any area specified in the notification that the record-of-rights for such area has been finally published and such notification shall be conclusive proof of such publication.