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State of Assam - Section

Section 5 in United Khasi-Jaintia Hills Autonomous District (Management and Control of Forests) Rules, 1960

5.

On receipt of the necessary particulars furnished by each owner, the Chief Forest Officer shall publish the lists of all Private Forests and Law-Ri-Sumar at the offices of the District Council as well as at the offices of Syiems, Dollois, Sirdars or any other local administrative head within whose jurisdiction such forests are situated and at such other places as he may consider necessary, calling for objections or claims with regard to the ownership, area, boundaries and other particulars of such forests.