Section 8 in Sikkim Agricultural Land Ceiling and Reforms Act, 1977
8. Persons holding land in excess of ceiling limit to file statement.
(1)Every person holding agricultural land in excess of the ceiling limit on the notified date shall within such period as may be prescribed file a statement before the competent authority having jurisdiction specifying the location, extent or such other particulars as 'may be prescribed of all, agricultural lands held by him and also specify the lands within the ceiling limit which he intends to retain.(2)If the competent authority is of opinion that any person holds on the notified date agricultural lands in excess of the ceiling limit then notwithstanding anything contained in subsection' (1), it may serve a notice upon such person requiring him to file, within such period as may be specified in the notice, the statement referred to in sub section (1).(3)The competent authority may, if it is satisfied that it is necessary so to do, extend the date for filing the statement under this section by such further period or periods as it may think fit.(4)The statement under this section shall be filed by such person and in such manner as may be prescribed.
