Section 11 in Khasi Hills Autonomous District (Khasi Social Custom of Lineage) Act, 1997
11. Effect of loss and deprivation of Khasi status.
(1)No person who had ceased to be a Khasi or who had lost or deemed to have lost or been deprived of Khasi status under section 10 of this Act shall, from the date of publication of his/her name in the order made under subsection (1) and (2) of that section, have any right by inheritance or succession to any property, moveable or immoveable which otherwise would have develop on him/her by Khasi custom or under any law in force applicable to a Khasi person or be entitled to any privilege or concession which a Khasi person may be eligible as a member of the Scheduled Tribe.(2)No person who had ceased or have lost or been deprived of Khasi status under section 10 shall, in any way whatsoever identify himself as a Khasi or as belonging to any Khasi Kur, Jait or clan or use any Khasi Kur, Jait or clan as a title or surname after his name or declare himself to be a Khasi for any purpose whatsoever.(3)Where a person had ceased or deemed to have ceased to be a Khasi or had lost or deemed to have lost or been deprived of Khasi status under section 10 of this Act, registration made and certificate granted or issued in this behalf by the registration authority under this Act shall, from the date of the order under section (1) and (2) of Section 10, be deemed to have been cancelled and revoked and shall no longer be enforceable.
