Section 15(4) in Assam Agricultural Land (Regulation of Reclassification and Transfer for Non-Agricultural Purpose) Act, 2015
(4)The Deputy Commissioner, in the public interest, may make recommendations for ensuring the right-of-way and for providing proper drainage for prevention of floods or water stagnation in the area where a non-agricultural activity is intended or established and the owner or transferee shall be duty- bound to give effect to all such recommendations.
