Section 1(2)(b) in Assam Urban Areas Rent Control Act, 1955
(b)The State Government may by notification in the Official Gazette extend it also to all such areas as are declared town lands under rule 64(a) of Settlement Rules under the Assam Land and Revenue Regulation, 1886 (Regulation 1 of 1886) or the Assam Land Revenue Reassessment Act, 1936 (Assam Act VIII of 1936).