Section 62(2) in Assam Town and Country Planning Act, 1959
(2)All such documents, plans and maps relating to the sanctioned scheme shall, for the purposes of sections 48 and 49 of the Indian Registration Act, 1908 (Central Act XVI of 1908) be deemed to have been and to be registered in accordance with the provisions of that Act:Provided that documents, plans, and maps relating to the scheme shall be accessible to the public, free of charge in the manner prescribed.
