Section 20 in Sikkim Agricultural Land Ceiling and Reforms Act, 1977
20. Draft and final publication of the record-of-rights.
(1)When a record-of-rights has been revised or prepared the Revenue Officer shall publish a draft of the record so revised or prepared in the prescribed manner and for the prescribed period and shall receive and consider any objection which may be made during such period to any entry therein or to any omission there form.(2)When all such objections have been considered and disposed of according to such rules as may be prescribed in this behalf, the Revenue Officer shall finally prepare the record and cause such record to be finally published in the prescribed manner and make a certificate stating the fact of such final publication and the date thereof and shall date and subscribe the same under his name and official designation.(3)Separate publication of different parts of draft or final records may be made under sub-section (1) or sub-section (2) for different local areas.(4)An Officer specially empowered by the State Government may, on application within one year or of his own motion within such period as may be prescribed from the date of final publication of the record-of rights under sub-section (2), revise an entry in the record finally published under the provisions of subsection (2) after giving the persons interested an opportunity of being heard and after according reasons thereof.(5)Any person aggrieved by an order passed under subsection (4) may, within such period as may be prescribed, appeal in the prescribed manner to the Tribunal constituted under section 13.(6)The certificate of final publication referred to in subsection (2), or in the absence of' such certificate, a certificate signed by the Revenue Officer of the area where the. Lands to which the 'record-of-rights relates is wholly or partly situate, stating that a record-of rights has been finally published on a specified date, shall be conclusive proof of such publication and of the date thereof.(7)The State Government may, by notification, declare with regard to any area specified in the notification that the record-of-rights for such area has been finally published and such notification shall be conclusive proof of such publication.(8)In any suit or other proceeding in which record-of rights prepared and finally published under this Chapter, or a duly certified copy of the record or an extract there from, is produced, such record-of rights shall be presumed to have been finally published.(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.
