Section 57(1) in Sikkim Forests, Water Courses and Road Reserve (Preservation and Protection) Act, 1988
(1)Any person who is in un-authorised occupation of forest land may without prejudice to any other action that may be taken against him under any other provisions of the Act or any other law for the time being in force, be summarily evicted, by a forest officer not below the rank of a Deputy Conservator of Forests having jurisdiction over the said forest land and any building or other construction erected thereon shall, if not removed by such person within such time as the Deputy Conservator of Forests may fix, be liable to forfeiture:Provided that before evicting a person under this sub-section he shall be given a reasonable opportunity of being heard.
