Section 18D in Sikkim Agricultural Land Ceiling and Reforms Act, 1977
18D. [ Recovery of excess amounts paid. [Inserted by Section 13 of the S.A.L.C. & R. (Amd.) Act No. 2 of 1978 (w.e.f. 22.6.78).]
- Where on account of an arithmetical error a person has been paid any amount in excess of what he is entitled to under section 12, the State Government shall be competent to recover the excess amount as an arrear of land revenue:Provided that no order for recovery of any such amount shall be made without giving the person an opportunity of being heard by the Competent Authority.]
