Section 16 in Assam Agricultural Land (Regulation of Reclassification and Transfer for Non-Agricultural Purpose) Act, 2015
16. Act not to apply to certain lands.
- Nothing in this Act shall apply to,-(a)lands falling within the jurisdiction of the Municipal Corporations and the notified Municipal Boards or Town committees under the Assam Municipal Act, 1956; XN(b)lands owned or held by the State Government or the Central government or their Agencies including Corporations so long as the land is used for official purposes and not used or transferred for commercial purposes;(c)lands owned or held by a local authority and used for any community purposes so long as the land is not used or transferred for commercial purposes;(d)lands under Tea cultivation in the state;(e)lands used for religious or charitable purposes and other public utilities or amenities as defined under the Act;(f)lands used for Aquaculture and Animal Husbandry including Poultry and Duckery ;(g)land used for construction of dwelling house to the extent exempted under this Act;(h)lands of an Industrial Zone notified under Section-3 A of the Assam Land Revenue Reassessment Act, 1936 ; (Assam Act VIII of 1936)(i)lands used for such other purposes as may be notified by the Government from time to time.
