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State of Sikkim - Section

Section 5 in Sikkim Forests, Water Courses and Road Reserve (Preservation and Protection) Act, 1988

5. After the issue of a notification under section 4, no right shall be acquired in or over the land comprised in such notification except by succession or under a grant or contract in writing made or entered into or by or on behalf of the Government or some person in whom such right was vested when the notification was issued.