Section 4 in Rules Under the Land and Revenue Regulation
4. Settlement Officer.
- When a Settlement Officer has been appointed under section 133 of the Assam Land and Revenue Regulation for any local area or class of estates, he shall exercise the powers of a Deputy Commissioner as conferred by these rules, provided that he shall not settle any land which has been expressly reserved by the Deputy Commissioner from settlement :[Provided further that the Deputy Commissioner shall continue to exercise the powers under rule 18] [Added vide Notification No. SS 351/64/92, dated 18 May 1967.],
