Section 11(2) in Sikkim Forests, Water Courses and Road Reserve (Preservation and Protection) Act, 1988
(2)If such claim is admitted in whole or in part, the Forest Settlement Officer shall either(i)exclude such land from the limits of the proposed forest;(ii)come to an agreement with the owner thereof for the surrender of his right and proceed to acquire such land in the manner provided in the Sikkim Land (Requisition and Acquisition) Act, 1977.
