Section 24(2) in Assam Land Revenue Re-Assessment Act, 1936
(2)Subject to rule, the [(Director of Land Records)] [D.L.R. is substituted for Commissioner of Division vide No. ...] shall publish the report and, after considering any objections that may be received, and after such further inquiry, if any as he may deem necessary, submit the report with his recommendations for the orders of the [State] [Substituted for the word 'Provincial' by Adaptation of Laws and Order, 1950.] Government.
