Section 2 in Assam (Temporarily Settled Areas) Tenancy Act 1971
2. Exception.
- The Act does not apply to-(a)land included in any Reserved Forest;(b)land owned by the Union or the State Government or by local authority which is used for any public purposes;(c)land reserved for the purpose of professional grazing reserves, village grazing reserves, recreation grounds, burial or cremation ground, road, canal, drain, embankment or their maintenance or for any other public purposes;(d)land which is non-agricultural and situated outside town land area;(e)land comprised within estates settled for special cultivation when, and only so long as, such lands are used for purposes of special cultivation or for purposes ancillary thereto.Explanation. - (I) This sub-clause includes lands settled for the cultivation of tea under the rules in force, from time to time, such as fee simple grants, revenue redeemed grants, 30 years' grants under the New Lease Rules though now assessed with full revenue and lease for special cultivation under settlement rules framed from time to time, under the Assam Land and Revenue Regulation, 1886 (I of 1886).(II)Purposes ancillary for special cultivation shall mean the following"(i)land used for factory buildings;(ii)land used for staff buildings including labour lines;(iii)land used for roads, bridges and drains within the tea estates;(iv)land used for nurseries including shade trees;(v)land used for hospitals, dispensaries, creche, recreation club and play ground;(vi)land used for any other buildings made by management under any other law in force;(vii)land used for seed "bari";(f)lands included in town-land.
