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State of Assam - Section

Section 41 in United Khasi-Jaintia Hills Autonomous District (Management and Control of Forests) Rules, 1960

41.

(a)In case of any sale by auction or tender, the Chief Forest Officer shall issue a notice setting forth the particulars as given in Appendix V and other terms and conditions as the Chief Forest Officer may think fit to add.
(b)The notice shall be served in such manner as will ensure the widest publicity.
(c)In case of any settlement by negotiation, the Chief Forest Officer shall put up his recommendation as to the party, rates of royalty, duration of the agreement and other terms and conditions of settlement, to the Executive Committee for orders alongwith the recommendation or comments of the local administrative heads concerned on such proposal for settlement.