Section 4 in Rules and Orders in Force in Certain Districts
4. Acquisition of interests in land prohibited.
- It shall not be lawful for any British subject, or other person not being a native of the Garo Hills district, to acquire any interest in land or the product of land within the limits of the said district without the sanction of the Chief Commissioner or of such officer as the Chief Commissioner may appoint in this behalf.Any interest so acquired may be dealt with as the Chief Commissioner or the said officer may direct.The Chief Commissioner may, from time to time, by notification in the Assam Gazette, extend the prohibition contained in this section to any class of persons, natives of the said district, and may, from time to time in like manner, cancel or vary such extension.
