Section 29(3) in Sikkim Forests, Water Courses and Road Reserve (Preservation and Protection) Act, 1988
(3)No notification referred to in clause (ii) of sub-section (2) shall be made unless the nature and extent of the right of the Government and of the private persons in or over such land is inquired into and recorded in the record of right and such record shall be presumed to be correct until proved otherwise;Provided that in the case of any slip area, if the Government thinks that such enquiry and record are necessary but that the completion thereof will occupy such length of time as may endanger the life of the community due to occurrence of slips, the Government may, pending such enquiry and record, declare such area to be a slip reserve, but so, however, that the existing rights of individuals or communities are affected as little as possible.
