Section 39 in The Mizo District (Forest) Act, 1955
39. Distribution of jhum.
(1)The extent of area to be allotted for distribution for Jhums, under Section 13 (1) (b) shall be notified by the Village Council in the manner it deems fit and submitted to the District Council and the District Council may issue any direction in this regard.(2)Except for any special privileges granted under this Act to any person distribution of jhums to a village shall rest with the Village Council.(3)No jhumming shall be permitted within one hundred fee on either side of all Government roads, except with the written permission of the Deputy Commissioner in consultation with the Chief Executive Member or the Executive Committee.
