Section 29(3) in Sikkim Agricultural Land Ceiling and Reforms Act, 1977
(3)The Revenue. Officer shall not grant permission referred to in sub-section (2) unless he is satisfied that no transferee belonging to, Scheduled. Tribe is willing to pay the fair and reasonable consideration for the transfer of the land and that the proposed transfer is intended to be made for one or more of the following purposes, namely:(a)to meet the expenses for the maintenance, education, marriage or medical treatment of such person or any member of his family, or(b)to make payment of any amount to the Government or other local authorities, or(c)for the purpose of making gift of the land to any institution established exclusively, for religious or charitable purpose;(d)for the purpose of establishing or running any industry; or(e)for such other purpose as may be prescribed.
