Section 2(1) in The Garo Hills District (Awil Fees) Act, 1960
(1)"Akhing" means-(a)any land held by a clan or "machong" under the custody of the head of the clan or "machong" called "Nokma" recognised as such by the District Council.(b)any land held collectively by a particular community of a village or group of villages under the custody of the recognised head of the said community called "Nokma";
