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Sikkim Land Tenancy Act, 2008
(Act No. 21 of 2008)
Last Updated 9th June, 2020 [sik095]
(a) "Act" means The Sikkim Land Tenancy Act, 2008.
(b) "Authority" means Secretary to the Department of Land Revenue and Disaster Management, Government of Sikkim.
(c) "land tenancy" means a person holding land as a tenant for which he gives rent in whatever mode to the land owner.
(d) "prescribed" means prescribed by rules under the Act.
3. Land Tenancy. - (1) No land owner in the State shall be allowed to give his or her land on rent to any person unless the person has Sikkim Subject Certificate or Certificate of Identification. (2) Every tenancy before it is made shall require the land owner to apply to the Authority along with such relevant documents as may be prescribed. (3) The authority on receipt of application for land tenancy may allow such application if it is found in order and having been found to have fulfilled all the requirements as may be prescribed. (4) Tenancy once created shall not be allowed to create sub-tenancy to any person except to person having Sikkim Subject/Certificate of Identification and fulfills the requirements as may be prescribed. (5) Any land tenancy created in contravention of the law laid herein shall be voidab-initio and as non existent and the tenant is liable to be evicted or removed by the Authority who may also impose penalty on the land owner to be realized as arrear of land revenue @ 1/4th of the revenue payable in respect of such land in such a manner as may be prescribed. 4. Power to make rules. - The State Government may make rules to carry out the purposes of the Act. 5. Savings. - This Act shall be in supplement to and not in derogation to any other law governing the subject.
