Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 13] [Entire Act]

State of Assam - Section

Section 8 in The Assam Consolidation of Holdings Act, 1960

8. Publication of the draft scheme.

(1)The Consolidation Officer shall, in the manner prescribed, publish the draft scheme in vernacular in each of the villages included in the scheme containing a statement showing the valuation of plots covered by the scheme together with a map of the village containing all the plots with their valuation, and lay one copy each of the map and the statement prepared under Section 6 open for inspection in a suitable place in each such village and another copy in his office.
(2)If any person affected by the scheme applies for it, the Consolidation Officer shall furnish him with a statement showing the plot No., area, soil classification (where available), land revenue and probable market value of the original as well as of the allotted plots.