Section 3 in Assam Land (Requisition and Acquisition) Rules, 1964
3. Manner of submission of representation by interested person when land is necessary to be requisitioned for landless or displaced persons.
- Where it is necessary to requisition any land for landless or displaced persons, the person interested in the land shall be informed of the intention of requisitioning his land and such person may make written representation, if any, against it within 15 days from the date of receipt of such information. The information shall be in the form of a notice in form "A".Such representation when received shall be disposed of by the State Government or the person authorised to requisition the land as the case may be, after due consideration. If necessary by local inquiry, by an officer, not below the rank of a Sub-Deputy Collector.
