Section 12(1) in Sikkim Agricultural Land Ceiling and Reforms Act, 1977
(1)Where any excess land vests or is deemed to have been vested under sub-section (1) of section 11 the State Government shall pay to the person or persons holding such land immediately before the date of vesting an amount determined by the competent, authority according to the following principles:(i)[ for the first twenty standard acres, an amount being two hundred times the land revenue payable for such land; [Substituted by Section 10 of the S.A.L.C. & R. (Amd.) Act No. 2 of 1978 (w.e.f. 22.6.78).](ii)for the next thirty standard acres, an amount being one hundred times the land revenue payable for such land;(iii)for the next fifty standard acres, an amount being fifty times the land revenue payable for such land; and(iv)for the remaining land, an amount being twenty-five times the land revenue payable for such land.]
