Section 60 in Assam (Temporarily Settled Areas) Tenancy Act 1971
60. Power to direct maintenance of record-of-rights.
- The State Government may make an order directing that the record-of-rights in any district, local area, estate or class of estates prepared under Chapter III, Part D, of the Assam Land and Revenue Regulation, 1886, or under this Chapter shall be maintained, so far as the interests of tenants of any class or classes are concerned, by registering all changes in the ownership accompanied by possession of such interests.
