- It shall not be lawful for any 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 State Government or of such officer as the State Government may appoint in this behalf.Any interest so acquired may be dealt with as the State Government or the said officer may direct.The State Government may from time to time by notification in the official 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.
