Section 63 in Sikkim Forests, Water Courses and Road Reserve (Preservation and Protection) Act, 1988
63. When an order for the forfeiture of any property has been passed under section 58 or section 60 thereof, as the case may be, and the period specified by section 62 for an appeal from such orders has lapsed, and no such appeal has been preferred, the court confirms such order in respect of the whole or a portion of such property or such portion thereof, as the case may be, shall vest in the Government free from all encumbrances.
