Section 22 in Sikkim Forests, Water Courses and Road Reserve (Preservation and Protection) Act, 1988
22.
(1)The Government may, by notification, declare that the provisions of this Chapter shall apply to khasmal or to gorucharan forest.(2)Any forest which has been declared as khasmal forest and gorucharan forest before the commencement of this Act which has been specified in the records of rights of 1952 cadastral survey, shall be deemed to be khasmal forest and gorucharan forest.(3)Any waste land or banjo land which is not the property of any person shall be deemed to be a khasmal forest for the purpose of this Act.
