Section 12 in Sikkim Agricultural Land Ceiling and Reforms Act, 1977
12. Payment of amount for excess land.
(1)Where any excess land vests or is deemed to have been vested under sub-section (1) of section 11 the State Government shall pay to the person or persons holding such land immediately before the date of vesting an amount determined by the competent, authority according to the following principles:(i)[ for the first twenty standard acres, an amount being two hundred times the land revenue payable for such land; [Substituted by Section 10 of the S.A.L.C. & R. (Amd.) Act No. 2 of 1978 (w.e.f. 22.6.78).](ii)for the next thirty standard acres, an amount being one hundred times the land revenue payable for such land;(iii)for the next fifty standard acres, an amount being fifty times the land revenue payable for such land; and(iv)for the remaining land, an amount being twenty-five times the land revenue payable for such land.](2)Before determining the amount to be paid as aforesaid, every person interested shall be given' an opportunity to state his case as to the amount to be paid to him.(3)Notwithstanding anything contained in the foregoing provisions, if the State Government is of opinion that as a result of imposition of ceiling limit on the lands held by a monastery or other religious institution and vesting of the excess lands as a result thereof it has become difficult for such monastery or religious institution to carryon proper management and administration, the State Government. may in accordance with such rules as may be prescribed, .pay to such monastery or religious institution, such annual sum not exceeding the average of the amounts received by such monastery or religious institution from such excess lands during the preceding three years immediately before the date of vesting.
