Section 9 in Sikkim Forests, Water Courses and Road Reserve (Preservation and Protection) Act, 1988
9. Rights in respect of which no claim has been preferred under section 6 and of the existence of which no knowledge has been acquired by enquiry under section 7, be extinguished, unless, before the notification under section 17 is published, the person claiming those rights satisfies the Forest Settlement Officer that he had sufficient cause for not preferring such claim within the period fixed under section 6.
