Section 14(1) in Sikkim Agricultural Land Ceiling and Reforms Act, 1977
(1)If any person is aggrieved by any decision of the Tribunal constituted under section 13, he may within [sixty] [Substituted by Section 11 of the S.A.L.C. & R. (Amd.) Act No. 2 of 1978 (w.e.f. 22.6.78).] days from the date of the decision prefer an appeal to the State Land Tribunal to be constituted by the State Government.
