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[Cites 0, Cited by 0] [Section 76] [Entire Act]

State of Assam - Subsection

Section 76(vi) in United Khasi-Jaintia Hills Autonomous District (Management and Control of Forests) Rules, 1960

(vi)Whether forest produce growing within the area has been disposed of by lease, sale, barter, gift or otherwise to any person or any other encumbrance or right has been created on such forest in favour of any person or clan ?.............