Section 7 in The Assam Consolidation of Holdings Act, 1960
7. Survey of the villages.
- For the purpose of preparing the scheme, the Consolidation Officer shall have the power to carry out, if necessary, any survey or re-survey of any land included in the scheme, and for that purpose shall exercise the power of a Survey Officer under Part B of Chapter III of the Assam Land and Revenue Regulation, 1886.
