Section 64 in Rules Under the Land and Revenue Regulation
64. Definitions.
- In this section of the Rules, unless there is Definitions anything repugnant in the Subject or context -(a)Town land means any land [within the limits of the city of Guwahati constituted and notified from time to time under the provisions of Section 42 of Guwahati Municipal Corporation Act, 1964 (Assam Act, 1 of 1973)] [(Inserted by Notification No. RSS. 30/76/1, dated 27th November, 1976) ], within an area declared or deemed to be a municipality or notified area under the Assam Municipal Act, 1956. (Assam Act, XV of 1957) and any other land which the State Government may declare, [under the Assam Land and Revenue Regulation or in accordance with the provision of section 3 of the Land Revenue Reassement Act, (Assam Act, VIII of 1936), to be town land] [(Inserted by Notification No. RS. 112/42/18, dated the 19th February, 1940) ](b)Short lease means a lease which is granted for any period not exceeding three years which confers upon the lessee no right in the soil beyond a right of user for the period, and in particular which confers no right of inheritance beyond the period of the lease or of transfer.(c)A periodic lease for town lands means a lease which is granted for more than three years, and which[if granted for not less than ten years confers a permanent, heritable, and transferable right of use and occupancy in the land, subject always to the due payment of land-revenue and local taxes, cesses, or rates, to the reservation in favour of Government of all quarries, mines, minerals, mineral oils and all buried treasure, to the absolute forfeiture of the lessee's interest in the land on his refusal to take the renewal of the lease on the expiry of its term, and to the special conditions of any engagement into which the land holder may have entered with Government.] [ (Added Vide Notification No. RSS. 351/64/92, dated 18th May, 1967) ](d)The settlement of a town means a special operation carried out under the provisions of section 17- 42 of the Regulation for the formal revision of the land-revenue demand of that town.(e)The terminal year of a town means the, year up to which the rates of land revenue shall, according to the orders passed by the State Government at the last settlement of the town, remain in force(f)Waste land means unoccupied land, the property of the State Government, which the Government have not disposed of by lease, grant, or otherwise.
