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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Sikkim - Subsection

Section 22(2) in Sikkim Forests, Water Courses and Road Reserve (Preservation and Protection) Act, 1988

(2)Any forest which has been declared as khasmal forest and gorucharan forest before the commencement of this Act which has been specified in the records of rights of 1952 cadastral survey, shall be deemed to be khasmal forest and gorucharan forest.