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

State of Assam - Subsection

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

(iii)Law-Adong and Law-Shnong. - These are village forests hitherto reserved by the villagers themselves for conserving water, etc, for the use of the villagers and managed by the Sirdar or headmen with the help of the Village Durbar ;