Section 12 in The Mizo District (Forest) Act, 1955
12. Power to constitute village forest reserves.
(1)The Executive Committee may, by order,Constitute any forest which is not a reserved forest into village forest reserve, protected forest reserve or reserves for the benefit of any village community or group of village communities, and may, in like manner, vary or cancel any such order.(2)Every such order shall specify the limits of such village forest reserves, protected forest reserve or reserves.(3)The Executive Committee shall send a copy of every such order to each Village Council concerned and may direct the Village Council to announce the contents of the order properly to the villagers by putting a copy on the village notice board and by announcement by the Village Tlangau (official village crier). Every such order made under sub-rule (1) shall be published in Zoram Hriattima.
