Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Sikkim - Subsection

Section 26(4) in Sikkim Agricultural Land Ceiling and Reforms Act, 1977

(4)Any person aggrieved by an order determining the amount of revenue under sub-section (1) or sub-sections (2), may within thirty days from the date of such order, appeal to the Tribunal constituted under section 13 and such appeal shall be disposed of in the manner provided in section 13.