Section 4 in United Khasi-Jaintia Hills Autonomous District (Management and Control of Forests) Act, 1958
4. Management and control.
(a)Private Forest and Law-Ri-Sumar shall be managed by the owners thereof subject to the rules that may be framed by the Executive Committee from time to time in the general interest of the forestry of the district.(b)Law Lyngdoh, Law Kyntang, Law Niam shall be managed by the Lyngdoh or person or persons mentioned in Section 3 (ii) above in accordance with the customary practice in vogue subject to the rules that may be framed by the Executive Committee from time to time.(c)Law Adong and Law Shnong shall be managed by the Sirdars or headmen mentioned in Section 3 (iii) above in accordance with the customary practice in vogue subject to the rules that may be framed by the Executive Committee from time to time.(d)Protected Forests shall be looked after by the local administrative heads in accordance with the rules framed by the Executive Committee.(e)Green Blocks shall be looked after by the owners in accordance with the rules framed by the Executive Committee.(f)Raid Forest shall be managed by the heads of the Raid under the management of the local administrative heads subject to the rules to be prescribed by the Executive Committee.(g)District Council Reserved Forests shall be owned, managed and controlled by the Executive Committee.(h)Unclassed Forests shall be directly managed and controlled by the Executive Committee.
