Section 29 in Sikkim Agricultural Land Ceiling and Reforms Act, 1977
29. Transfer of land by Scheduled Tribes.
(1)A person belonging to a Scheduled Tribe may transfer his land or part thereof by transfer to on other member of Scheduled Tribe or to the Government or to a Corporation owned or controlled by the Government or to a Scheduled or nationalized bank or to a registered co-operative society.(2)A person belonging to Scheduled Tribe may, with the permission in writing of the Revenue Officer transfer his land to a person not belonging to any Scheduled Tribe.(3)The Revenue. Officer shall not grant permission referred to in sub-section (2) unless he is satisfied that no transferee belonging to, Scheduled. Tribe is willing to pay the fair and reasonable consideration for the transfer of the land and that the proposed transfer is intended to be made for one or more of the following purposes, namely:(a)to meet the expenses for the maintenance, education, marriage or medical treatment of such person or any member of his family, or(b)to make payment of any amount to the Government or other local authorities, or(c)for the purpose of making gift of the land to any institution established exclusively, for religious or charitable purpose;(d)for the purpose of establishing or running any industry; or(e)for such other purpose as may be prescribed.
