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Meghalaya Forest (Ejectment of Unauthorised Persons from Reserved Forests) Rules, 1979
Published vide Notification No. M. F. G. 1/36, dated 8-8-1979
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(a) "Divisional Forest Officer" includes any person in charge of a Forest Division.
(b) "Reserved forest" means areas duly notified as reserve forest under Section 4 of the Regulation.
(c) "Regulation" means Meghalaya Forest Regulation (Assam Forest Regulations, 1891 as applied to Meghalaya).
(2) Words and expressions used but not defined in these rules but defined in the Regulation shall have their meanings respectively assigned to them in said Regulation. (3) The Divisional Forest Officer may eject any person who has entered into unauthorised occupation of land in a reserved forest or order him to vacate such unauthorised occupant. (4) When any person is ejected under Rule 3 or ordered to vacate the land under his unauthorised occupation the Divisional Forest Officer may sell, confiscate or destroy any crops raised, building or construction erected on the land without authority.
