Section 61 in Assam (Temporarily Settled Areas) Tenancy Act 1971
61. Procedure on application for registration or on information received otherwise.
- When an order is made under Section 60 the Deputy Commissioner or an officer invested with the powers of Deputy Commissioner under Sections 50 to 54 of the Assam Land and Revenue Regulation, 1886, who receive information through an application or otherwise of any change in the ownership and possession, of any such interest as is referred to in the foregoing section may make an order directing the registration of the name of the person so entering into ownership and possession :Provided that-(a)the information has been verified by local enquiry made by an officer having the powers of Deputy Commissioner under Sections 50 to 54 of the Assam Land and Revenue Regulation, 1886; or(b)notice has been published an enquiry held in a manner similar to that prescribed by Sections 52 and 53 of the Assam Land and Revenue Regulation, 1886.
