Section 11(3) in Sikkim Agricultural Land Ceiling and Reforms Act, 1977
(3)Where any excess land is vested in the State under subsection (1), the competent authority, may, by notice in writing, order any person who may be in possession of such, land to surrender or deliver possession thereof to the State G0vernment or to any officer duly authorized by the competent authority in this behalf, within thirty days of the service of the notice.
