Section 11(5) in Sikkim Agricultural Land Ceiling and Reforms Act, 1977
(5)[ Without prejudice to the provisions of sub-section (4), a person who does not surrender or deliver possession of the excess land within thirty days of the' service of the notice referred to in sub-section (3) shall be liable to pay to the State Government for the period he continues in possession or such. amount as may be determined by the competent authority in' the prescribed manner and such amount shall be recoverable as an arrear of land revenue.] [Inserted by of the S.A.L.C. & R. (Amd.) Act No. 2 of 1978 (w.e.f. 22.6.78).]
