Section 21 in Assam Land Revenue Re-Assessment Act, 1936
21. Term of assessment.
- For land settled with a right of renewal the term for which revenue , is assessed shall be not less than 30 years :Provided that for reasons to be recorded the term of settlement may be for a shorter period :Provided also that the lease which is issued for such land may provide that the revenue may be re-assessed before the expiry of the term of the lease if it appears to the Deputy Commissioner that (a) agricultural land has been converted into a residential site or a trade site or vice-versa or (b) a residential site has been converted into a trade site or vice-versa.
