Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 22] [Entire Act] State of Sikkim - Subsection Section 22(3) in Sikkim Forests, Water Courses and Road Reserve (Preservation and Protection) Act, 1988 (3)Any waste land or banjo land which is not the property of any person shall be deemed to be a khasmal forest for the purpose of this Act.
