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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Sikkim - Subsection

Section 9(3) in Sikkim Agricultural Land Ceiling and Reforms Act, 1977

(3)The draft statement shall be served in such manner as may be prescribed on the person concerned together with a notice stating that any objection to the draft statement shall be preferred within thirty days from the service thereof.