Section 18A in Sikkim Agricultural Land Ceiling and Reforms Act, 1977
18A. [ State Government to be party to all proceedings. [Inserted by Section 13 of the S.A.L.C. & R. (Amd.) Act No. 2 of 1978 (w.e.f. 22.6.78).]
- The State Government shall be party to all proceedings under the provisions of this Chapter.] [Substituted by Sec 4 of the S.A.L.C. & R. (Amd.) Act No. 2 of 1978 (w.e.f. 22.6.78).]
