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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Sikkim - Subsection

Section 13(1) in Sikkim Agricultural Land Ceiling and Reforms Act, 1977

(1)If any person is aggrieved by an order of the competent authority under section 4 or sub-section (4) of section 9 or section 12, he may within thirty days from the date of the order prefer an appeal to the Tribunal to be constituted by the State Government.