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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Sikkim - Subsection

Section 20(5) in Sikkim Agricultural Land Ceiling and Reforms Act, 1977

(5)Any person aggrieved by an order passed under subsection (4) may, within such period as may be prescribed, appeal in the prescribed manner to the Tribunal constituted under section 13.