Section 9(1) in Sikkim Agricultural Land Ceiling and Reforms Act, 1977
(1)of section 8 and in cases where a person fails to file a statement in spite of service of a notice under subsection (2) of the said section, the competent authority may, after such inquiry as he may [consider necessary either by himself or by any person subordinate to him, cause to be prepared a draft statement in respect of that person.] [Substituted by Section 6 of the S.A.L.C. (Amd.) & R (Amd.) Act No. 2 of 1978 (w.e.f. 22.6.78).]
