Section 21 in Assam Land Grabbing (Prohibition) Act, 2010
21. Functions Under Certain Acts to Continue.
- Notwithstanding anything contained in this Act, the Assam Board of Revenue constituted under the Assam Board of Revenue Act, 1962 (Assam Act 21 of 1962) and Officers authorised under the Assam Land and Revenue Regulation, 1886 (Regulate of 1886) and the Rules framed thereunder, the Assam Fixation of Ceiling on Land Holding Act, 1956, (Assam Act 1 of 1957) the Assam (Temporarily Settled Areas) Tenancy Act, 1971, (Assam Act 23 of 1971) shall continue to°discharge their functions under the respective Act.
