Section 3 in Assam Land Revenue Re-Assessment Act, 1936
3. Declaration of any specified area as town land.
(1)The State Government may at any time by notification, signify its intention to declare any specified area which is not already town land to he town land for the purpose of this Act.(2)A copy of the notification under sub-section (1) shall be published in such place s within the area concerned and elsewhere as the [State] [Substituted for the word 'Province' by Adaptation of Laws and Order, 1950.] Government may by general or special order direct.(3)Any person affected by the proposed declaration may, within six weeks from the date of publication of the notification, submit any objection in writing to the [State] [Substituted for the word 'Province' by Adaptation of Laws and Order, 1950.] Government through the Deputy Commissioner and the [State] [Substituted for the word 'Province' by Adaptation of Laws and Order, 1950.] Government shall take this objection into consideration.(4)After considering all the objection received under sub-section (3), the State Government may, by notification, declare the area or any part thereof to be town land for the purpose of this Act.
