Section 30 in United Khasi-Jaintia Hills Autonomous District (Management and Control of Forests) Rules, 1960
30.
The above rules shall apply, with effect from the date they come into force, to all transactions involving disposal of reserved or unreserved trees or any other forest produce from any private forest or Law Ri-Sumar concluded before such date, and shall be binding on the parties to such transactions.Management of Law Lyngdoh, Law Kyntang and Law Niam[Section 4 (b)]
