Section 26 in United Khasi-Jaintia Hills Autonomous District (Management and Control of Forests) Rules, 1960
26.
The applicant, on receipt of approval under Rule 24, shall submit a draft of the agreement in respect of the transaction, the Chief Forest Officer for approval, and on approval, thereof by the Chief Forest Officer, the parties shall execute the agreement and deposit a copy of the signed agreement in the office of the Executive Committee/District Council.
