Section 8(1) in Garo Hills District (Forest) Act, 1958
(1)All claims of right or rights on the land proposed to be constituted into a reserve and any objection against the proposal for the creation of the reserve shall be preferred to the Council Forest Board within ninety days of the date of publication of the notification under Section 5 of this Act. The said Board shall be competent to dispose of such claims and objections, subject to appeal against the orders of such disposal to the District Forest Tribunal as provided for in Section 10.
