Section 5(1) in Sikkim Agricultural Land Ceiling and Reforms Act, 1977
(1)The State Government may [* * *] [Omitted by Section 3 of the S.A.L.C. & R. (Amd.) Act 1978 No. 2 of 1978 (w.e.f. 22.6.78).] by notification declare that with effect from the date mentioned in the notification (hereinafter in this Act referred to as the notified date) no person shall be entitled, to hold any agricultural land in excess of the ceiling limit in the State of Sikkim and all lands in excess the ceiling limit shall vest in the. State in accordance with and under the provisions of this Act and the rules and notifications made there under.[Explanation I. [Inserted by Section 3 of the S.A.L.C. & R. (Amd.) Act No. 2 of 1978 (w.e.f. 22 6.78).] - The State Government may notify different dates for different areas of the State.Explanation II. - The land held by bustiwalla as owner along with land cultivated by him in the capacity of an Adhiadar or a Kutiadar shall, for the purposes of this Act, be deemed to be held by him][***] [Omitted by Section 3 of the S.A.L.C. & R. (Amd.) Act No. 2 of 1978 (w.e.f. 22 6.78).]
