Section 20(4) in Sikkim Agricultural Land Ceiling and Reforms Act, 1977
(4)An Officer specially empowered by the State Government may, on application within one year or of his own motion within such period as may be prescribed from the date of final publication of the record-of rights under sub-section (2), revise an entry in the record finally published under the provisions of subsection (2) after giving the persons interested an opportunity of being heard and after according reasons thereof.
