Section 29(2) in Sikkim Forests, Water Courses and Road Reserve (Preservation and Protection) Act, 1988
(2)Slip reserve means and includes,(i)all lands which are denuded or are in the process of denudation declared as slip reserve before the commencement of this Act; and(ii)all denuded areas which are denuded or are in the process of denudation and required to be conserved or preserved for stabilization that may be notified as slip reserve by the Government.
