Section 83 in Rules Under the Land and Revenue Regulation
83. Survey and demarcation of grazing grounds.
- Whenever it may appear to the Deputy Commissioner, after local inquiry, to be necessary that any land should be allotted from the land referred to in section 12 of the Assam Land and Revenue Regulation, 1886, to the inhabitants of any village or Villagers as a grazing ground, the Deputy Commissioner shall cause such land to be demarcated with temporary boundary marks and, if it has not been already cadastrally surveyed, a map of it to be prepared on the scale of 16 inches to the mile.Note. The boundaries of village grazing grounds should, as far as possible, be straight and easily demarcated.
