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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Meghalaya - Subsection

Section 3(2) in The Garo Hills District (Awil Fees) Act, 1960

(2)Awil fee shall also be assessed on any land jhumed within an Akhing by any person other than a permanent resident thereof but who has been permitted to jhum in the said Akhing by a recognised Nokma.