Section 8(2) in Sikkim Agricultural Land Ceiling and Reforms Act, 1977
(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).
