Section 83 in Assam Urban Water Supply and Sewerage Board Act, 1985
83. Transfer of land to the Board.
- When any land has been acquired in pursuance of Section 82, the collector within whose jurisdiction the land is situated shall, upon payment of the cost of acquisition, make over charge of land to the Board, and the land shall thereupon vest in the Board, subject to the liability of the Board to pay any further cost which may have been incurred on account of its acquisition.
