Section 31 in Rules Under the Land and Revenue Regulation
31. Lands which may not be leased under this Section.
(1)Ordinarily, waste land of the following description shall not be leased under this Section without the special sanction of the State Government.(a)Land in forests reserved, or proposed to be reserved, under section 5 of the Assam Forest Regulation VII of 1819, and land in unclassed forests containing trees declared as reserved trees under Section 32 of the Assam Forest Regulation 1891.(b)Land specially valuable for grazing or for the supply of fuel and other forest produce;(c)Land known or supposed to contain valuable minerals;(d)Land claimed by wild tribes, or over which the inhabitants of neighbouring villages claim special privileges.(2)The Deputy Commissioner shall refer all applications received for special cultivation to the Divisional Forest Officer for report on (1) (a) (b) above.Note. When examining an application referred to him under this rule, a Forest Officer should consider whether the timber on the land or any part of it can be advantageously disposed of under rule 39.
