Section 13(1) in Assam Agricultural Land (Regulation of Reclassification and Transfer for Non-Agricultural Purpose) Act, 2015
(1)There shall be a High Powered Committee headed by the senior most Secretary of the Revenue Department with members drawn from various other departments including such experts as the Government considers necessary and nominate to the Committee for regulating and monitoring reclassification and reclassification-cum-transfer of agricultural lands for non-agricultural purposes and for prevention of indiscriminate reclassification or reclassification-cum-transfer.
