Section 15(2) in Assam Agricultural Land (Regulation of Reclassification and Transfer for Non-Agricultural Purpose) Act, 2015
(2)In order to protect the interests of the cultivators cultivating in the agricultural lands in the vicinity of the lands wherein a non-agricultural activity has been either proposed or established, the Government in the Revenue Department or the Deputy Commissioner may order for such alterations to the nature of the non-agricultural activity including and not limited to the site or building plan, as may be considered necessary and the owner or transferee shall be duty bound to make necessary alterations to the nature of the non-agricultural activity as ordered by the Government or the Deputy Commissioner, as the case may be.
