Section 28(2) in The Assam Fixation of Ceiling on Land Holdings Act, 1956

[Cites 0, Cited by 0] [Section 28] [Entire Act]

(2)The Board shall consist of six members, namely :

(a)two non-official members nominated by the State Government,

(b)three officers of the State Government, namely :

(i)the Commissioner of Plains Division,

(ii)the Secretary to the Government of Assam in the Revenue Department;

(iii)the Land Reforms Officer who shall also be the Secretary to the Board,

(c)a Chairman nominated by the Government.

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