Section 19 in Sikkim Forests, Water Courses and Road Reserve (Preservation and Protection) Act, 1988
19.
(1)Any forest which has been declared or set aside as reserved forest on or before the commencement of this Act under any law or rule or notification in force in the State of Sikkim, shall be deemed to be reserved forest.(2)All question decided, orders made and records prepared in connection with the declaration of such forest as reserved forest shall be deemed to have been decided, made and prepared under the corresponding provisions of this Act.
