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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Sikkim - Subsection

Section 6(3) in Sikkim Agricultural Land Ceiling and Reforms Act, 1977

(3)Notwithstanding anything in the preceding sub-sections, a monastery or other religious institution shall be entitled to hold
(a)sixty standard acres, if it is listed in Group A of Schedule I, and
(b)twenty-five standard acres, if it is listed in Group B of Schedule 1.