Section 7 in Assam Agricultural Land (Regulation of Reclassification and Transfer for Non-Agricultural Purpose) Act, 2015
7. Authority Competent to reclassify and reclassify-cum-Transfer.
- In addition to the Deputy Commissioner as authorized under this Act, Government may by notification in the Official Gazette, authorize any other officers to be competent to pass order in respect of the lands situated within his territorial jurisdiction for reclassification of lands from agricultural purpose to non-agricultural purpose, or reclassification-cum-transfer of agricultural land for non-agricultural purpose.
