- Any inhabitant of any part of a local area specified in a notification published under Section 3, may, if he objects to anything contained, in the notification, submit his objection in writing through the Deputy commissioner to the State Government within a period of 30 days from the date of publication of the notification and the Government shall consider all such objections.Provided no objection shall be deemed to be raised in regard to the limit of the Urban area already specified as Town committee area under sub-section 4 of section 2 of the Assam Tribal Areas (Administration of Town Committees) Regulation, 1950 (Regulation VI of 1950).
