(3)In a village where jhum cultivation is practiced, the Village Council concerned, subject to any rules or regulations in force in this respect, may allot land for any special economic programme, as an alternative to jhum cultivation, for a period of 1 (one) year at the first instance or as may be required. As far as possible, the land for such programmes shall be earmarked.Provided that the Government may make guidelines regulating the manner of allotment of land for such special programmes.
