Section 7 in Khasi Hills Autonomous District (Khasi Social Custom of Lineage) Act, 1997
7. Cases where registration is compulsory and period within which application for registration has to be made.
(1)Notwithstanding anything contained in the other provisions of this Act, registration under this Act shall be compulsory in the cases of a person or persons to whom clause (b) or clause (c) of subsection (1) of section 3 of this Act is applicable.(2)The provisions of subsection (1) of this Section shall also apply to all persons born before the commencement of this Act of a Khasi mother by a non-Khasi father or of a non-Khasi mother by the Khasi father, and the person claims or identifies to be a Khasi.(3)Application for registration and for grant of Certificate in case of a person referred to in Subsection (1) and (2) of this section shall be made by the Khasi mother or Khasi father, as the case may be, and within five year from the commencement of this Act where a person was born before such commencement and within three years from the date of birth of a person in the case of a person born on or after the commencement of this Act.
