Section 10 in United Khasi-Jaintia Hills Autonomous District (Management and Control of Forests) Rules, 1960
10.
Any change in the ownership, area, boundaries or the particulars of Private Forests and Law-Ri-Sumar taking place by reason of transfer, inheritance, gift or otherwise shall be reported by the registered owners, thereof or persons claiming right or interest on such forests by virtue of any valid transaction, to the Chief Forest Officer, within 3 months from the date of such changes taking place, and the Chief Forest Officer shall thereupon make necessary changes in respect of such forests in the Register after such enquiry as he deems necessary :Provided that an appeal against the order of the Chief Forest Officer shall lie to the Executive Committee its and order on such appeal shall be final.Registration of Law Lyngdoh, Law Kxjntang, Law Niam, Law Adong and Law Shnong[Section 4 (b) and (c)]
