Section 6(1) in Assam Land Revenue Re-Assessment Act, 1936
(1)Before issuing any notification of settlement under section 18 of the regulation for any local area or class of estates, the State Government shall require from an officer appointed for the purpose a forecast report. The report shall explain the main factors justifying a revision of the assessment and shall indicate the probable financial results of estates, as a whole, and also, as far the settlement as can be foreseen, of each part of local area thereof which is distinct in character or class of The report shall be published in the Gazette at least three months before the issue of the notification of settlement and along with the report there shall be published a notice specifying a date on or after which it is proposed to issue the notification and the State Government shall consider any objection or suggestion with respect go the proposed notification that may be received before the date so specified from any person likely to be affected thereby.
