Section 4A in United Khasi-Jaintia Hills Autonomous District (Management and Control of Forests) Act, 1958
4A.
Whenever there is no unanimity among the joint owners or a dispute arises as to the right of ownerships over any Private Forest, Law-Ri-Sumar or over any portion of forest included within a Green Block, or whenever a territorial dispute arises between the different local administrative units over any Raid Forest or any other forest, the Executive Committee may, in order to avoid waste, damage and complications thereof which in its opinion are detrimental or likely to be detrimental to the interest of the forests in general and the parties concerned in particular, take over the management of such forests until the matter has been finally settled and shall manage them during such period in accordance with the provisions of this Act and the rules made thereunder as far as practicable.
