Section 40A(3) in The Mizo District (Forest) Act, 1955
(3)jhums in the reserve shall be allowed to the forest villagers on the following conditions :(i)the area will be selected by the Council Forest Officer with the approval of the Executive Committee ;(ii)an allotment of maximum 12 (twelve) bighas of jhum land will be annually made for each resident's household ;(iii)the villagers themselves will sow or plant with their crops the seeds or plants of such forest trees in such manner as the Forest Officer may direct.
