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State of Assam - Section

Section 12 in Assam Gramdan Rules, 1962

12. Manner of donation of land in gramdan village.

(1)A declaration under Section 8, shall be in Form IV and shall be filed before the Sub-Deputy Collector.
(2)The declaration shall be presented by the person making the declaration or by any person authorised by him in writing in this behalf. If the declaration is made by more than one person, it may be presented by any one of them also. A declaration may also be sent by registered post.
(3)For the purpose of the proviso to sub-Section (2) of Section 8, the Sub-Deputy Collector shall be the prescribed authority.