Section 8 in Assam Land Revenue Re-Assessment Act, 1936
8. General proposals of re-assessment.
- In the framing of general proposals of re-assessment for each assessment group, the Settlement Officer shall have regard to the changes which have occurred in the locality since the fixing of the existing assessment, more particularly in respect of -(i)the economic condition of those who live mainly by agriculture,(ii)the value of agricultural produce ,(iii)the cost of production, and(iv)the letting and selling value of land.
