Section 11(1) in Assam Agricultural Land (Regulation of Reclassification and Transfer for Non-Agricultural Purpose) Act, 2015
(1)No owner or transferee shall change non-agricultural activityin respect of which a No Objection Certificate (NOC) has been issued by the Deputy Commissioner under sub-section (7) of section 5 to another non-agricultural activity without the prior permission of the Deputy Commissioner.
