Section 13 in The Assam Embankment and Drainage Act, 1953
13. Preparation of schedule of lands.
- As soon as possible after a Scheme comes into operation under this Act the State Government shall get a schedule of lands, chargeable under the scheme as required under Section 11, prepared by Deputy Commissioner.The Deputy Commissioner shall, in consultation with the Embankment Officer, cause to be prepared from cadastral or other map of the district a map showing the boundaries of land that has been improved under the Scheme and a schedule of estates showing therein together with rates proposed to be charged per bigha according to the degree of benefit derived.The Deputy Commissioner shall publish the schedule mentioned above, in such places as may be deemed necessary and then invite objections, if any, by a proclamation allowing one month's time. On receipt of any objection the Deputy Commissioner shall publish a notice stating the place, date and time at which the enquiry will be held for the purpose of ascertaining the validity of the objections. Any person aggrieved by the decision of the Deputy Commissioner may appeal to the Commissioner, within one month from the decision. After the period of limitation and in case there is an appeal, after the decision of the Commissioner, the Deputy Commissioner shall forward the schedule with any consequential modifications made therein to the State Government for approval.After such approval of the rates and schedule of the lands with or without any modifications, found necessary by the State Government, the rates will become payable from such date as may be specified.
