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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Sikkim - Subsection

Section 3(iii) in Sikkim Land Act, 2014

(iii)where a holder of such land has not obtained either registration or mutation or both of his land the same shall be affected within a period of 12 (twelve) months from the date of publication of this Act or within such further period as may be notified in this behalf on production of documents in proof of such holding.