Section 47 in Rules Under the Land and Revenue Regulation
47. Register of applications.
- A register shall be kept by the Deputy Commissioner of all applications for lease of waste lands for special cultivation.[Section III] [(This is new Section introduced by Notification N. 44-R, dated the 4th January 1940, in substitution of the odd Section.)][Settlement Operation]Assessment of [Land and] [(Reference should also be made to the Assam Land Revenue Reassessment Act (VIII of 1936) and the rules thereunder)] record of rights
