Section 2 in The Garo Hills District (Awil Fees) Act, 1960
2. Definitions.
- In this Act-(1)"Akhing" means-(a)any land held by a clan or "machong" under the custody of the head of the clan or "machong" called "Nokma" recognised as such by the District Council.(b)any land held collectively by a particular community of a village or group of villages under the custody of the recognised head of the said community called "Nokma";(2)"Awil fees" means-(a)any fee assessed on timbers and all other forest produces in addition to any forest Royalty assessed in respect of such timbers and also such other forest produces extracted from any Akhing.(b)any fees assessed on any land within an Akhing jhumed by any person other than a permanent resident thereof but who has been permitted to jhum in the said Akhing by the recognised Nokma;(3)"Chief Executive Member" means the Chief Executive Member of the Executive Committee of the Garo Hills District Council;(4)"District" means the Garo Hills Autonomous District;(5)"District Council" means the District Council of the Garo Hills Autonomous District under the Assam Autonomous Districts (Constitution of District Councils) Rules, 1951;(6)"Executive Committee" means the Executive Committee of the Garo Hills District Council constituted under the Assam Autonomous Districts (Constitution of District Councils) Rules, 1951;(7)"Forest Revenue Stations" means the Forest Revenue Stations of the Garo Hills District Council;(8)"Forest Range Officer" means the Forest Range Officer of the Garo Hills District Council;(9)"Jhum" means any form of shifting cultivation;(10)"Jhumer" means any person who practices any form of shifting cultivation;(11)The word "Timber" shall have the same meaning as defined in the Garo Hills District (Forest) Act, 1958;(12)"Unclassed State Forest" means any forest in the District other than a reserved forest constituted as under the Assam Forest Regulation VII of 1891;(13)"Village" means an area where a number of families live together, having a distinct place, name and notified as such by the District Council;(14)"Recognised" means recognised by the District Council;(15)"Notified" means notified in the Assam Gazette.
