Section 22 in The Mizo District (Forest) Act, 1955
22. Right in or over the Council Reserved Forest.
- No person shall have rights of any nature in or over the land within the area of the Council Reserved Forest except those that may have been conceded in the final notification referred to in Section 21. The Executive Committee or any other officers empowered in this behalf may permit or grant rights of any nature to an individual or community for the benefit of a community or communities.
