Section 32 in Sikkim Agricultural Land Ceiling and Reforms Act, 1977
32. Restriction on the sale in execution of decree or order.
- No decree or order shall be passed by any court for the sale of the land of person belonging to a Scheduled Tribe, except for realization of any Government dues or other public demands:[Provided that no such sale shall take place in favor of any person not belonging to a Scheduled Tribe except with the permission of the Collector of the district who shall not grant such permission unless he is satisfied that no member of the Scheduled Tribe is willing to buy the land at the minimum amount equivalent to the market price for such land.] [Inserted by section 15 of the S.A.L.C. & R. (Amd.) Act No. 2 of 1978. (w.e.f. 22.6.78).]
