Section 7(3) in The Assam Alienation of Land (Regulation) Rules, 1980
(3)On receipt of the show cause and on going through the facts and evidence adduced and on hearing any one or more of them, as the case may be, pass an order either-(a)vacating the order issuing the notice, when he finds that the alteration did not contravene any of the provisions of Section 4, or(b)declaring that the alienation is void and of no effect that the land alienated stands vested from encumbrances in the State Government with effect from the date of alienation.
