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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Sikkim - Subsection

Section 19(2) in Sikkim Forests, Water Courses and Road Reserve (Preservation and Protection) Act, 1988

(2)All question decided, orders made and records prepared in connection with the declaration of such forest as reserved forest shall be deemed to have been decided, made and prepared under the corresponding provisions of this Act.