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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Assam - Subsection

Section 3(b) in United Khasi-Jaintia Hills Autonomous District (Management and Control of Forests) Act, 1958

(b)Law-Ri-Sumar. - These are forests belonging to an individual clan or joint clans which are grown or inherited by him or them in a village common raj land.