Section 13 in Assam Agricultural Land (Regulation of Reclassification and Transfer for Non-Agricultural Purpose) Act, 2015
13. High Power Committee.
(1)There shall be a High Powered Committee headed by the senior most Secretary of the Revenue Department with members drawn from various other departments including such experts as the Government considers necessary and nominate to the Committee for regulating and monitoring reclassification and reclassification-cum-transfer of agricultural lands for non-agricultural purposes and for prevention of indiscriminate reclassification or reclassification-cum-transfer.(2)The Committee shall meet at least once in every six months.(3)The Committee shall review from time to time the district- wise agricultural land reclassified and reclassified-cum-transferred for non-agricultural purposes.(4)The Committee shall have the power, in the public interest, to order for moratorium on reclassification and reclassification-cum-transfer of agricultural lands for non-agricultural purposes in a particular area for such period as it may deem necessary and also rationalize the quantum of agricultural land that can be reclassified and reclassified-cum-transferred for non-agricultural purpose from time to time in any district or in the entire state.
