Section 9 in Sikkim Agricultural Land Ceiling and Reforms Act, 1977
9. Preparation of draft statements as regards lands in excess of ceiling limit.
- On the basis of the statement filed by a person under subsection(1)of section 8 and in cases where a person fails to file a statement in spite of service of a notice under subsection (2) of the said section, the competent authority may, after such inquiry as he may [consider necessary either by himself or by any person subordinate to him, cause to be prepared a draft statement in respect of that person.] [Substituted by Section 6 of the S.A.L.C. (Amd.) & R (Amd.) Act No. 2 of 1978 (w.e.f. 22.6.78).](2)Every such draft statement prepared under subsection (1), shall contain the following particulars, namely:(i)the name and address of the person;(ii)the particulars of all agricultural lands held by such person;(iii)the particulars of agricultural lands which such person intends to retain within the ceiling limit;(iv)such other particulars as may be prescribed.(3)The draft statement shall be served in such manner as may be prescribed on the person concerned together with a notice stating that any objection to the draft statement shall be preferred within thirty days from the service thereof.(4)The competent authority shall duly consider any objection received within the period specified in the notice referred to in sub-section (3) or within such further period or periods as may be extended by the competent authority for any good or sufficient reason, from the person on whom a copy of the draft statement has been served under that sub-section and the competent authority shall, after giving the objector a reasonable opportunity of being heard, pass such orders as it deems fit.
