Section 2(i) in Sikkim Agricultural Land Ceiling and Reforms Act, 1977
(i)[ "Family" in relation to a person means himself or herself and his wife or husband as the case may be (other than judicially separated wife or husband), minor sons and unmarried daughters.] [Substituted by Section 2 of the Sikkim Agricultural Land Ceiling and Reforms (Amd.) Act No. 2 of 1978 (w.e.f. 22.6.78).]
