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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Sikkim - Subsection

Section 23(2) in Sikkim Agricultural Land Ceiling and Reforms Act, 1977

(2)Subject to the provisions of sub-section (1), all lands vested in the State under this Act, shall be disposed of or otherwise dealt with to sub serve the common good on such terms and conditions as the State Government may deem fit.