Section 68 in United Khasi-Jaintia Hills Autonomous District (Management and Control of Forests) Rules, 1960
68.
The Chief Forest Officer should satisfy himself before registering the signature or stamp of an owner of private land or his agent under Rule 55 (ii) that the applicant is on behalf of himself or a clan own's Private Forest or Law-Ri-Sumar, as the case may be. A facsimile of the registered signature or stamp should be supplied to all revenue stations.
