Section 9(8) in Khasi Hills Autonomous District (Khasi Social Custom of Lineage) Act, 1997
(8)The registration authority shall prepare and submit a list of application not disposed of by it within the period mentioned in subsection (1) to the Executive Committee with reasons thereof and the Executive Committee after taking into consideration of all the facts and circumstances relevant thereto and/or after causing such inquiry to be made in the matter and/or after making a reference as provided under section (5) of this section shall issue such instruction or direction as to the disposal of the application and the registration authority shall dispose of the application accordingly.
