Section 74 in Rules Under the Land and Revenue Regulation
74. Revision of revenue of town land.
- The revenue of town lands may be revised before the expiry of the term of the lease, under the provisions of section 21 of the Assam Land Revenue Re-assessment Act, 1936.If the Settlement Officer has made any sub-class for "unutilised land", and if at any time any "unutilised land" be converted into a residential site or a trade site, it shall be liable to reassessment at the rate fixed at the last settlement for similar residential sites or trade sites in the town.
