Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Sikkim - Subsection

Section 19(1) in Sikkim Forests, Water Courses and Road Reserve (Preservation and Protection) Act, 1988

(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.