Section 96A(1) in Rules Under the Land and Revenue Regulation
(1)The following provisions of the Land and Revenue Regulation shall not apply to the settlement of any area or estate in the Assam Valley or in the district of Cachar excluding Karimganj Subdivision, viz:-(i)Sub-section 2 of section 33.(ii)Sub-section 3 of section 33 so far as it relates to the delivery of an acceptance.(iii)Provision (a) to section 34, and
