Section 19(2) in Sikkim Agricultural Land Ceiling and Reforms Act, 1977
(2)The State Government may by order declare that the record-of-rights, if any, already in the process of preparation or already made or prepared immediately before the commencement of this 'Act shall be deemed to be the record-of- rights prepared and published under this section and may, if necessary, order such record-of-rights to be revised.
