Section 3 in United Khasi-Jaintia Hills Autonomous District (Management and Control of Forests) Act, 1958
3. Classification of forest.
- The forests to which this Act applies are classified under the following categories :(i)(a)Private Forest. - These are forests belonging to an individual or clan or joint clans which are grown or inherited by him or them in recognised private lands (Ri Kynti);(b)Law-Ri-Sumar. - These are forests belonging to an individual clan or joint clans which are grown or inherited by him or them in a village common raj land.(ii)Law Lijngdoh, Law Kyntang, Lazo Niam,-These are forests set apart on religious purpose and hitherto managed or controlled by the Lyngdoh or other person or persons to whom the religious ceremonies for the particular locality or village or villagers are entrusted.Explanation. - Lyngdoh in this particular respect is a religious head and not the administrative head mentioned in Section 2 (s).(iii)Law-Adong and Law-Shnong. - These are village forests hitherto reserved by the villagers themselves for conserving water, etc, for the use of the villagers and managed by the Sirdar or headmen with the help of the Village Durbar ;(iv)Protected Forests. - These are areas already declared protected for the growth of trees for the benefit of the local inhabitants and also forests that may be so declared by rules under this Act;(v)Green Block. - These are forests belonging to an individual family or clans or joint clans and raj lands already declared as Green Block by Government for aesthetic beauty and water supply of the town of Shillong and its suburbs and also forests that may be so declared by rules under this Act;(vi)Raid Forests. - These are forests looked after by the heads of the Raid under the management of the local administrative head ;(vii)District Council Reserved Forests. - These are forests that may be so declared by the Executive Committee under this Act or the rules made thereunder;(viii)Unclassed Forests. - These are forests hitherto known as Unclassed State Forests before the commencement of the Constitution of India directly managed and controlled by the Government including any other forest(s) not falling within any of the above classification.
