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State of Assam - Section

Section 3 in United Khasi-Jaintia Hills Autonomous District (Management and Control of Forests) Rules, 1960

3.

With the commencement of the Act, the Chief Forest Officer or any other officer especially empowered by the District Council, in this behalf, shall call upon the Syiems, Sirdars, Dolois, or any other local administrative heads to submit by a prescribed date at of all Private Forests and Law-Ri-Sumar within their jurisdiction, stating the names and addresses of persons owning such forests together with the boundaries and such other particulars of the forests as may be required to be furnished.