Section 6(4) in Sikkim Agricultural Land Ceiling and Reforms Act, 1977
(4)The provisions of this Act shall not apply to(a)Land used for growing tea to the extent notified by the State Government;(b)land owned by the State Government or the Union Government or an undertaking or company owned by the State or the Union Government or by a local authority;(c)land held by a cooperative society including a cooperative Bank, the State Bank of India, a subsidiary of the State Bank of India as defined in the State Bank of India (Subsidiary Banks) Act, 1959, a corresponding new bank as defined in the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970, the Agricultural Refinance Corporation and the Agricultural Finance Corporation:Provided that in the case of a co-operative society, no member shall be allowed to hold a share of the land which, together with his other land, exceeds the ceiling applicable to him under sub-section (1); and(d)land held for industrial purposes to the extent notified by the State Government in each case and for the period the land continues to: be used for such purposes.Explanation I. - Use of the land for a purpose other than that notified by the State Government shall be deemed to be cessation of use for industrial purposes unless such different use is approved by the State Government.Explanation II. - Use of land for cultivation of crops to be used for industrial purposes shall not amount to use for industrial purposes.
