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State of Meghalaya - Section

Section 9 in Garo Hills District (Forest) Act, 1958

9. Preliminary notification constituting reserved forest.

- After the proposal for the constitution of a reserve has been approved by the Council Forest Board on recommendations of the Council Forest Settlement Officer, a preliminary notification shall be published by the Board in the Assam Gazette and also in any other manner that it may deem expedient specifying the limit of the forest which it is intended to be reserved and detailing the extent and nature of rights proposed to be recognised therein.