Section 12A(1) in The Assam Consolidation of Holdings Act, 1960
(1)Notwithstanding anything to the contrary in any law for the time being in force or any custom, or any agreement or contract, expressed or implied, it shall be lawful for the Consolidation Officer, in consultation with the Consolidation Advisory Committee constituted under Section 4, to do the following namely:(a)to direct that any land specifically reserved for any public purpose shall cease to be so reserved and to assign any other land in lieu thereof;(b)if in any area for which a scheme is under preparation, any land is reserved for any public purpose including extension of village sites, or if the land so reserved is considered inadequate ; to asign any other land for such purpose and to effect a proportionate reduction of the area of all holdings of the village/villages for the benefit of which such reservation has been made.
