Section 45 in United Khasi-Jaintia Hills Autonomous District (Management and Control of Forests) Rules, 1960
45.
On approval of any sale or settlement, an agreement in a form to be prescribed for the purpose embodying all the terms and conditions of sale or settlement shall be executed by an officer of the District Council specially authorised in this behalf as vendor on one hand as first party and the vendee on the other hand as second party.
