Section 21 in United Khasi-Jaintia Hills Autonomous District (Management and Control of Forests) Rules, 1960
21.
No owner of, or any person having any valid interest or right over, any private forest or Law-Ri Sumar shall dispose of by sale, mortgage, lease, gift, barter or otherwise any reserved or unreserved trees or any other forest produce except with the previous approval of the Chief Forest Officer who may be authorised in this behalf:Provided that any lease executed by owners of Private Forests with contractors shall be subject to review or revision by the Executive Committee which shall have power to alter, amend or modify the terms or conditions of the lease.
