Section 11(2) in Sikkim Agricultural Land Ceiling and Reforms Act, 1977
(2)[The encumbrances, if any, on the excess land vested in the State in pursuance of sub-section (1) shall attach to the amount payable under sub-section (1) of section 12.] [Substituted by Section 9 of the S.A.L.C. & R. (Amd.) Act No. 2 of 1978 (w.e.f. 22.6.78).]
