- In this Act, unless the context otherwise requires:-(a)"Act" means the Sikkim Land Act 2014:(b)"Authority" means the State Government or any office or department functioning under the State Government or such department as may be specifically notified in this behalf and includes the Government of Sikkim functioning prior to 26th April 1975:(c)"Government" means the Government of Sikkim and includes the Administrative department of the Land Revenue and Disaster Management Department, Government of Sikkim, including the Government of Sikkim functioning prior to 26th April 1975;(d)"Land" means Government land;(e)"Prescribed Authority" means an authority appointed by the State Government by notification for all or any of the purposes of this Act;(f)"Rights" means the Rights as may have accrued at the time of settlement by the order of the authority of the Government;(g)"State" means the Government of Sikkim and includes the Government of Sikkim functioning prior to 26th April 1975.
