Section 16 in Sikkim Agricultural Land Ceiling and Reforms Act, 1977
16. Ceiling limit of future acquisition of land.
(1)If on or after the commencement of this Act or on or after the notified date or on or after the date of vesting under section 11, any person acquires by transfer, inheritance, or otherwise any agricultural land the extent of which together with the extent of the agricultural land held by him exceeds in aggregate the ceiling limit, than he shall within three months of the date of such acquisition, file a statement before the competent authority having jurisdiction specifying the extent, location and such other particulars as may be prescribed of the agricultural lands held by him and also specifying the agricultural lands within the ceiling limits which he intends to retain.(2)The provisions of section 8 to 15 (both inclusive) shall, so far as may be, apply to the statement filed under this section and to the land held by such person in excess of the ceiling limit.
