Section 9(7) in Khasi Hills Autonomous District (Khasi Social Custom of Lineage) Act, 1997
(7)Where registration is granted the applicant shall be registered as a Khasi and of such Kur, Jait or Clan in such register and other records as may be prescribed and a certificate to that effect, in such form and containing such particulars may be prescribed and affixed with the photograph of the person concerned authenticated by the registration authority in such manner as may be prescribed shall be granted to the applicant.
