Section 76 in Rules Under the Land and Revenue Regulation
76. Procedure for assessment of town land.
- The procedure for the assessment of land as laid down in rules 55-59 above and the rules under the Assam Land Revenue Re-assessment (Act VIII of 1936) shall, subject to the provision of the aforesaid Act, be followed as closely as may be in the assessment of town lands.C Relinquishments
