Section 15 in Sikkim Agricultural Land Ceiling and Reforms Act, 1977
15. Made of payment of amount.
- The State Government shall within a period of ten months from the date of the order of the competent authority determining the amount to be paid under section 12, or in a case where an' appeal has been preferred against such order under section 13, or under section 14, within a period of ten months from the date of the final appellate order, pay the amount determined under section 12, or under" section 13, or under section 14, as the case may be, to the person or persons entitled thereto in ten equal installments and such amount shall carry interest at the rate of five percent per annum from the date of the order under section 12 until final payment.[Provided that where the amount payable to a person does not exceed the sum of rupees one thousand, the entire amount shall be paid in a lump sum.] [Inserted by Section 12 of the S.A.L.C. & R. (Amd) Act No. 2 1978 (w.e.f. 22.6.78).]
