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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Sikkim - Subsection

Section 22(2) in Sikkim Agricultural Land Ceiling and Reforms Act, 1977

(2)No Civil Court shall entertain any suit or application concerning any land if it relates to any alteration of any entry in the record-of-rights finally published, revised, corrected or modified under any of the provisions of this Chapter.