Section 6 in The Assam Assessment of Revenue Free Waste Land Grants Act, 1948
6. Powers of State Government.
- The State Government may from time to time by notification in the official Gazette-(a)appoint officers to assess and collect any revenue under this Act and to do such other acts as may be deemed necessary for the purpose and make rules for the guidance of such officers in assessing or collecting such revenue;(b)prescribe the form of demand and by what instalments and at what time such revenue shall be payable;(c)exempt any land from liability to pay the whole or any part of such revenue;(d)refund in whole or in part any revenue paid.
