Section 12 in Assam Agricultural Land (Regulation of Reclassification and Transfer for Non-Agricultural Purpose) Act, 2015
12. Restriction on transfer of land approved for establishing non-agricultural activity.
(1)Pending establishment of the approved non-agricultural activity, no owner or transferee shall transfer his land and no No Objection Certificate (NOC) for such transfer shall be accorded by the Deputy Commissioner except in accordance with the provisions under Section 10.(2)Once an approved non-agricultural activity is established, there shall be no bar on further transfer of such land,provided the owner or transferee shall obtain a certificate of establishment of the approved non-agricultural activity from the Deputy Commissioner in such manner as may be prescribed.
