Section 64(a) in Rules Under the Land and Revenue Regulation
(a)Town land means any land [within the limits of the city of Guwahati constituted and notified from time to time under the provisions of Section 42 of Guwahati Municipal Corporation Act, 1964 (Assam Act, 1 of 1973)] [(Inserted by Notification No. RSS. 30/76/1, dated 27th November, 1976) ], within an area declared or deemed to be a municipality or notified area under the Assam Municipal Act, 1956. (Assam Act, XV of 1957) and any other land which the State Government may declare, [under the Assam Land and Revenue Regulation or in accordance with the provision of section 3 of the Land Revenue Reassement Act, (Assam Act, VIII of 1936), to be town land] [(Inserted by Notification No. RS. 112/42/18, dated the 19th February, 1940) ]
