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 10] [Entire Act] State of Sikkim - Subsection Section 10(5) in Sikkim Forests, Water Courses and Road Reserve (Preservation and Protection) Act, 1988 (5)The practice of shifting cultivation shall in all cases be deemed a privilege subject to control, restriction and abolition by the Government.
