Section 26 in Sikkim Agricultural Land Ceiling and Reforms Act, 1977
26. Determination of Revenue and appeal.
(1)A person shall pay as revenue for the lands allowed to be retained by him such amount as maybe determined by the Revenue Officer in the prescribed manner having regard to the amount payable by him as khazana for such lands immediately before the notified date.(2)Where, immediately before the notified date, no khazana was payable in respect of the lands allowed to be retained by such person or where khazana for such lands was payable wholly in kind or partly in kind and partly in cash, he shall pay as revenue such amount as may be determined by the Revenue Officer in the prescribed manner having regard to the prevailing average rate of cash khazana for lands of similar. description and with similar advantages in the vicinity.(3)Until any revenue is determined under sub-section (1) or subsection (2) every person shall continue to pay as revenue to the State Government for the lands allowed be retained by him within the ceiling limit such proportionate amount as would have been paid by him as khazana for such lands immediately before the notified date.(4)Any person aggrieved by an order determining the amount of revenue under sub-section (1) or sub-sections (2), may within thirty days from the date of such order, appeal to the Tribunal constituted under section 13 and such appeal shall be disposed of in the manner provided in section 13.
