Section 10 in Sikkim Agricultural Land Ceiling and Reforms Act, 1977
10. Final statement.
- After the disposal of the objection, if' any, received under sub-section (4) of section 9, or after the disposal of any appeal, if preferred under section 13, the competent authority shall make the necessary alterations in the draft statements in accordance with the orders passed on the objection as aforesaid or in accordance with the orders, if any. passed under section 13 [or section 14] [Inserted by Section 80 of the S.A.L.C. & R. (Amd.) Act No. 2 of 1978 (w.e.f. 22.6.78).], as the case may be, and shall determine the land held by the person concerned in excess of the ceiling limit and also the land which such person shall be allowed to retain within the ceiling limit and shall prepare a final statement on the basis of the draft statement as so altered and cause a copy of the final statement as so prepared to be served in the manner referred to in sub-section (3) of section 9 on the person concerned.
