Section 2(xi) in Assam Land Revenue Re-Assessment Act, 1936
(xi)[ "Town Land" means any land within an area declared or deemed to he a municipality or notified area under the Assam Municipal Act, 1923 (Assam Act I of 1923) and any other land which the 1State Government may declare under the Assam land and Revenue Regulation. 1886 (Regulation I of 1886) or under provisions of this Act, to he town land;] [Vide As ram Act XIV of 1957.]
