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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Sikkim - Subsection

Section 20(9) in Sikkim Agricultural Land Ceiling and Reforms Act, 1977

(9)Every entry in the record-of-rights finally published under sub-section (2) including an entry revised under sub-section (4) subject to any modification by an order on appeal under sub-section (5) or corrected under section 21 shall be presumed to be correct.