Section 28 in Sikkim Agricultural Land Ceiling and Reforms Act, 1977
28. Restrictions on alienation, of land by Scheduled Tribes.
- Save as otherwise provided in this Chapter any transfer by a person belonging to a Scheduled Tribe in respect of any land allowed to be retained by him under this Act or portion thereof shall be void.Explanation. - (1) The expression "Scheduled Tribes" in this Chapter shall mean such Tribes or Tribal communities as are deemed to be Scheduled Tribes in relation to the State of Sikkim under Article 342 of the Constitution of India.(2)"Land" for this Chapter shall mean lands allowed to be retained or any portion of such land by member of a Scheduled Tribe under- this Act.
