Section 75 in United Khasi-Jaintia Hills Autonomous District (Management and Control of Forests) Rules, 1960
75.
Notwithstanding anything contained in any contract entered into by a local or administrative head of any forest with any party prior to the enforcement of these rules and subsisting on the date of such enforcement, any term thereunder which is found to be inconsistent with these rules shall be void to the extent of such inconsistency.General
