Section 56 in Assam (Temporarily Settled Areas) Tenancy Act 1971
56. Particulars to be recorded.
- Where an order is made under Section 55 the particulars to be recorded shall be specified in the order and may include either without or in addition to other particulars, some or all of the following, namely"(a)the name of each tenant;(b)the class to which the tenant belongs and the date of creation of the tenancy in respect of non-occupancy tenants;(c)the area and situation of the land held by the tenant;(d)the name of each tenant's landlord;(e)the rent payable at the time the record-of-rights is being prepared;(f)the mode in which that rent has been fixed whether by contract, by order of a Court, or otherwise;(g)if the rent is a gradually increasing rent, the time at which and the steps by which it increases;(h)the special conditions and incidence, if any, of the tenancy;(i)any right of way or other easement attaching to the land for which the record-of-rights is being prepared :Provided that, if lands are not used for purpose connected with agriculture, it shall be sufficient to record that fact together with such particulars as may be prescribed.
