Section 7 in Sikkim Agricultural Land Ceiling and Reforms Act, 1977
7. Transfer of land.
- No person holding agricultural land in excess of the ceiling limit immediately before the notified date shall transfer any such land or part thereof by way of sale, mortgage, gift, lease or otherwise [or cause any alteration in the use of such land] [Substituted by Section 6 of the S.A.L.C. & R. (Amd.) Act No. of 1978 (w.e.f. 22.6.1978).] until he has furnished a statement under section 8 and a notification regarding the excess land held by him has been published under sub-section (1) of section 11; and any such transfer [or change in the use of land] [Inserted by Section 6 of the S.A.L.C. & R. (Amd.) Act No. of 1978 (w.e.f. 22.6.1978).] in contravention of this provision shall be deemed to be null and void.
