Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 53] [Entire Act] State of Sikkim - Subsection Section 53(4) in Sikkim Forests, Water Courses and Road Reserve (Preservation and Protection) Act, 1988 (4)The cattle or other animal which remains unclaimed for such period as may be prescribed shall be disposed of in such manner as may be prescribed.
