Section 20(1) in Garo Hills District (Forest) Act, 1958
(1)The provisions of the following Chapters of the Assam Forest Regulations, 1891 (Regulation No. 7 of 1891), namely, Chapters IV, VI, VII, VIII, IX, X and XI and the rules made thereunder as may be amended from time to time shall, mutatis mutandis, apply in respect of the management of Council Forests and levy and collection of forest revenues.
