Section 14 in Sikkim Agricultural Land Ceiling and Reforms Act, 1977
14. Second appeal to State Land Tribunal.
(1)If any person is aggrieved by any decision of the Tribunal constituted under section 13, he may within [sixty] [Substituted by Section 11 of the S.A.L.C. & R. (Amd.) Act No. 2 of 1978 (w.e.f. 22.6.78).] days from the date of the decision prefer an appeal to the State Land Tribunal to be constituted by the State Government.(2)Such Tribunal shall consist of a member who shall not be below the rank of a District Judge or an Additional District Judge.(3)The State Land Tribunal may entertain an appeal after the expiry of the said period of thirty days if it is satisfied that the appellant was prevented by sufficient cause from filing the appeal in time.(4)In deciding appeals under this section, the State Land Tribunal shall exercise all the powers and shall follow the same procedure to be followed by the Tribunal under subsection (4) of section 13, and may vary, alter, modify or set aside the order of such Tribunal or pass such other orders as it may deem fit.(5)Save as otherwise provided" no Court or Tribunal except the Supreme Court exercising jurisdiction under Article 136 of the Constitution of India, shall have any jurisdiction with respect to all or any of the matters falling within the jurisdiction of the Tribunal or the State Land Tribunal.
