Section 31 in Sikkim Agricultural Land Ceiling and Reforms Act, 1977
31. Power of Revenue Officer to set aside improper transfers.
(1)If a transfer of any land by a person belonging to a Scheduled Tribe is made in contravention of the provisions of this Chapter, or if the permission for the transfer under sub-section (2) of section 29 is found, after an inquiry in the prescribed manner, to have been obtained' by misrepresentation or fraud, the Revenue Officer may, of his own motion or on a application made in that behalf and after giving the transferee an opportunity of being heard by an order in writing, annul the transfer where necessary and shall order ejectment of the transferee from such land, unless such transferee has been in continuous possession, for twelve years under the transfer made in contravention of this Chapter.(2)When the Revenue Officer has passed any order of ejectment under sub-section (1); he shall also order restoration of the transferred land to the transferor or his successors-in-interest.(3)If an order of ejectment under sub-section (1) or an order of restoration under sub-section (2) is not complied with within thirty days of the passing of such order or within such further period as may be extended by the Revenue Officer for good and sufficient reason, the Collector of the district in which such land is situated, shall on a requisition to that effect from the Revenue Officer, effect such ejectment and restoration and for that purpose use such force as may be necessary.
