Section 33 in Sikkim Forests, Water Courses and Road Reserve (Preservation and Protection) Act, 1988
33. Control over forests or lands not being the property of Government.
- For the purpose of this Chapter(a)"forest" includes any land containing trees and shrubs, pasture land and any land not being a reserve forest, a gorucharan or khasmal forest, slip reserve and road reserve, which the Government may, by notification, under this section declare to be a forest;(b)"owner" in relation to a forest or land includes a mortgagee, leasees or other person having rights to possession and enjoyment of forest land.
